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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Karnataka - Subsection

Section 23(6) in Visvesvaraya Technological University Act, 1994

(6)The funds and income of the University shall be solely utilized for achievement of the objects of the University and no payment shall be made to the trustee or members by way of profit, interest or dividends etc.] [Inserted bye Act 36 of 2015 w.e.f 01.04.1998.]