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[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 25(1)(a) in Jammu and Kashmir Metropolitan Region Development Authorities Act, 2018

(a)a contribution to be made by the Government of a sum of not less than rupees hundred crores towards a revolving fund to be established by the Authority, in such instalments not exceeding four, as the Government may determine in consultation with the Authority ;