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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 37] [Entire Act] State of Andhra Pradesh - Subsection Section 37(5) in Andhra Pradesh Private Universities (Establishment and Regulation) Act, 2016 (5)The Governing Body shall be responsible and accountable for the safety & correct utilization of the Endowment Fund.
