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 3(2)] [Section 3] [Entire Act]

State of Uttarakhand - Subsection

Section 3(2)(i) in University of Petroleum and Energy Studies Act, 2003

(i)the scheme of generation of funds internally through the recovery of fee from students, revenues anticipated front consultancy and other activities relating to the objects of the University and other anticipated incomes;