Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 41] [Entire Act] State of Uttar Pradesh - Subsection Section 41(1) in Sanskriti University, Chhata, Mathura, Uttar Pradesh Act, 2016 (1)The Society shall establish a permanent Endowment Fund of at least rupees ten crore as per law and no money shall be withdrawn from the principal amount of this fund without prior permission of the State Government.
