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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Uttarakhand - Subsection

Section 43(1) in ICFAI University Act, 2003

(1)The University shall also establish a development fund to which the following funds shall be credited, namely:-
(a)development fees which may be charged from students;
(b)all sums received from any other source for the purposes of the development of the University
(c)all contributions made by the ICFAI, Hyderabad;
(d)all contributions/donations made in this behalf by any other person or body which are not prohibited by any law for the time being in force; and
(e)all incomes received from the permanent endowment fund.