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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Kerala - Subsection

Section 45(1) in Kerala Agricultural University Act, 1971

(1)The University shall have a General fund to which shall be credited -
(a)Its income from fees, endowments and grants, if any.
(b)Contributions or grants which may be made by the Government to such fund on such conditions as they may be imposed, and
(c)Other receipts.