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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Karnataka - Subsection

Section 47(3) in The Institute Of Trans-Disciplinary Health Sciences And Technology Act, 2013

(3)The Institute may transfer any amount from the General Fund or the Development Fund to the permanent Statutory Endowment Fund. Excepting in the dissolution of the Institute, in no other circumstances can any moneys be transferred from permanent Statutory Endowment Fund for other purposes.