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[Cites 0, Cited by 0] [Section 27(1)] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(1)(d) in The Indian Institutes of Information Technology (Public-Private Partnership) Act, 2017

(d)all monies received by the Institute from utilisation of intellectual property arising from research conducted or provision of advisory or consultancy services by it; and