Section 33(1) in Sher-I-Kashmir Universities of Agricultural Sciences and Technology Act, 1982
(1)[Each University] [Substituted by Act VIII of 1998.] shall have a General Fund to which shall be credited-(i)its income from fees, endowments and grants and income from properties of [Each University] [Substituted by Act VIII of 1998.] including hostel, experimental stations and farm;(ii)contributions and grants made by the Government on such conditions as are consistent with the provisions of this Act;(iii)other contributions, grants, donations, benefaction and loans and other receipts.
