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 8(1)] [Section 8] [Entire Act] State of Uttarakhand - Subsection Section 8(1)(n) in Shri Guru Ram Rai University Act, 2016 (n)To demand and receive such fee, bills, invoices and collect charges as may be fixed by the Statutes or rules, as the case may be;