Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Uttar Pradesh - Section Section 42 in The Integral University Act, 2004 42. Maintenance of Funds. - The funds established under Sections 40, 41 and 42 shall, subject to general supervision and control of the Court, be regulated and maintained in such manner as may be prescribed.
