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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Karnataka - Subsection

Section 50(1) in Khaja Bandanawaz University Act, 2018

(1)The University shall establish a General Fund to which the following amount shall be credited, namely:-
(i)all fees which may be charged by the University.
(ii)all sums received from any other source not prohibited by any law for the time being in force.
(iii)all contributions made by the University.
(iv)all contributions or donations made in this behalf by any other person or body, which are not prohibited by any law for the time being in force.