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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Gujarat - Subsection

Section 31(2) in Children's University Act, 2009

(2)The following shall form part of, or be paid into the University Fund-
(i)any contribution or grant made by the State Government Central Government or an agency of the Central Government;
(ii)any bequests, donations, endowments or other grants made by any private individual or institution;
(iii)income received by the University from all the sources including income from fees and charges; and
(iv)amounts received from any other source.