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[Cites 0, Cited by 1] [Section 4] [Entire Act]

State of Karnataka - Subsection

Section 4(xv) in The Karnataka State Universities Act, 2000

(xv)to accept, hold and manage any endowments, donations or funds which may have become vested in the University for the purpose of the University by grant, testamentary disposition or otherwise and invest such endowments, donations or funds in any manner that may be deemed fit: