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 81] [Entire Act] State of Maharashtra - Subsection Section 81(6) in Kavi Kulaguru Kalidas Sanskrit Vishvavidyalaya [University] Act, 1997 (6)The university shall have and maintain a Contingency Fund under a separate head of the university accounts which shall be used only for the purposes of meeting any unforeseen expenditure.
