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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Uttarakhand - Subsection

Section 41(4) in Himgiri Zee University Act, 2003

(4)Not exceeding 75% of the incomes receive from the corpus permanent endowment fund which is mentioned in sub para of this section, shall be used for the purposes of development works of the University. The remaining 25% shall be reinvested into the permanent endowment fund.