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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Kerala - Subsection

Section 36(2) in Sree Sankaracharya University of Sanskrit Act, 1994

(2)The development fund shall be invested in such long-term deposits as the Government may direct and the interests of such long-term deposits shall be utilised for development programmes of the University as decided by the Syndicate.