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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Karnataka - Subsection

Section 47(4) in Adichunchanagiri University Act, 2012

(4)Seventy five percent of the income received from permanent Statutory Endowment Fund shall be used for the purpose of development or general work of the University. The remaining twenty five percent shall be invested in the permanent Statutory Endowment Fund.