Section 33(4) in Sher-I-Kashmir Universities of Agricultural Sciences and Technology Act, 1982
(4)It shall be competent for [Each University] [Substituted by Act VIII of 1998.] in furtherance of its objectives to accept the grants from the Government of Jammu and Kashmir or any other State Government or the Central Government or Statutory Bodies, or endowments or donations under such conditions as may be agreed upon between [Each University] [Substituted by Act VIII of 1998.] and the grantor or donor.
