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 3] [Entire Act] State of Uttarakhand - Subsection Section 3(viii) in Dev Sanskriti Vishwavidyalaya Act, 2002 (viii)The use of land, building and other properties acquired for the University shall not be used for any purpose, other than that for which the same is acquired.
