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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Gujarat - Subsection

Section 42(2) in The Gujarat Ayurved University Act, 1965

(2)The following shall form part of or be paid, into the University Fund.-
(a)any contribution or grant by the State Government, Union Government, or the University Grants Commission;
(b)the income of the University from all sources including income from fees and charges;
(c)bequest, donations, endowments and other grants, if any.