Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(2)(m) in The M.P. Niji Vishwavidyalaya (Sthapana Avam Sanchalan) Adhiniyam, 2007

(m)the scheme for generation of funds internally through the recovery of fee from students, revenues anticipated from other activities relating to the objects of the private university and other anticipated income;