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[Cites 0, Cited by 0] [Section 45(2)] [Section 45] [Entire Act]

State of Kerala - Subsection

Section 45(2)(d) in Kerala Agricultural University Act, 1971

(d)It shall be competent for the University in furtherance of its objectives to accept grants from the Government of Kerala or any other State Government or donations under such conditions as may be agreed upon between the University and the granter or donor.