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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Rajasthan - Subsection

Section 33(2) in The University of Kota Act, 2003

(2)The following moneys shall form part of, and be paid into, the University fund, namely:-
(a)any contribution or grant by the State Government;
(b)income arising to the University from all sources including income from fees and charges;
(c)trusts, bequests, donations, endowments and other grants, if any;
(d)such other moneys as may be prescribed by the Statutes.