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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Kerala - Subsection

Section 42(4) in Kerala Veterinary and Animal Sciences University Act, 2010

(4)It shall be competent for the University in furtherance of its objects to accept grants from the Government of Kerala or any other State Government or the Central Government or Statutory Bodies and endowments or donations under such conditions as may be agreed upon between the University and the granter or donor.