Section 5(xxii) in Doctor Ram Manohar Lohiya National Law University Uttar Pradesh Act, 2005
(xxii)to receive grants, subventions, subscriptions, donations and gifts for the purpose of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] and consistent with the objectives for which the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] is established;
