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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Karnataka - Subsection

Section 35(2) in Karnataka Universities of Agricultural Sciences Act, 1963

(2)The State Government shall also make a non-lapsable lumpsum grant to the University in respect of schemes included in the Third Five-Year Plan and transferred for implementation by the University, of an amount equal to the net outlay as shown in the annual Plan after deducting the anticipated assistance from the Central Government and other agencies sponsoring such schemes.