Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Uttar Pradesh - Subsection

Section 42(1) in Sanskriti University, Chhata, Mathura, Uttar Pradesh Act, 2016

(1)The University shall establish a general fund to which the following amount shall be credited, namely -
(a)all fees which may be charged by the University;
(b)all sums received from any other sources;
(c)all contributions made by the Society ; and
(d)all contributions made in this behalf by any other person or bodies which are not prohibited by any law for the time being in force.