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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Andhra Pradesh - Subsection

Section 37(3) in Andhra Pradesh Private Universities (Establishment and Regulation) Act, 2016

(3)The University if required may utilize 75% of the income from Endowment Fund for the development of infrastructure of the University and not to meet the recurring expenditure of the University. The balance and unutilized income shall be added to the Endowment Fund.