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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Karnataka - Subsection

Section 48(4) in THE ATRIA UNIVERSITY ACT, 2020

(4)Seventy five percent of the incomes received from permanent StatutoryEndowment Fund shall be used for the purpose of development or general work of theUniversity. The remaining twenty five percent shall be reinvested in the permanentStatutory Endowment Fund.