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[Cites 0, Cited by 0] [Section 102] [Entire Act]

State of Maharashtra - Subsection

Section 102(3) in The Maharashtra Universities Act, 1994

(3)The salary fund shall consist of all amounts received from the State Government, Central Government or University Grants Commission towards full or part payment of the salary and allowances. No amount from this fund shall be utilised for the purposes other than payment of salary and allowances.