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] [Section 40] [Entire Act] State of Uttarakhand - Subsection Section 40(1) in Dev Sanskriti Vishwavidyalaya Act, 2002 (1)The University shall establish a permanent endowment fund of at least rupees one crore which may be increased suo moto but shall not be deceased.
