Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Uttarakhand - Subsection

Section 40(4) in Dev Sanskriti Vishwavidyalaya Act, 2002

(4)Not exceeding 75% of the incomes received from the corpus permanent endowment fund shall be used for the purposes of the development works of the University as mentioned in Section 42(e). The rest 25% shall be reinvested into the permanent endowment fund.