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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Maharashtra - Subsection

Section 81(2) in Kavi Kulaguru Kalidas Sanskrit Vishvavidyalaya [University] Act, 1997

(2)The following shall form part of, or be paid in to the General Fund,-
(a)non-salary contribution or grant received from the State Government or Central Government or University Grants Commission;
(b)all incomes of the university from any source whatsoever, including income from fees and charges;
(c)any sums borrowed from the banks or any other agency, with the permission of the State Government;
(d)sums received from any other source or agency.