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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Kerala - Subsection

Section 50(6) in A.P.J. Abdul Kalam Technological University Act, 2015

(6)The University shall maintain a separate fund for research activities. This may be the income from the Government of India. Government of Kerala, Central Autonomous Institute, International Research Agencies, Centre for Engineering Research and Development etc.