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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Uttarakhand - Subsection

Section 41(4) in University of Petroleum and Energy Studies Act, 2003

(4)Not exceeding 75% of the incomes received from the corpus permanent endowment fund shall be used for Um purposes of development works of the University. The remaining 25% shall be reinvested into the permanent endowment fund.