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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Odisha - Subsection

Section 59(4) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002

(4)The assets of the fund shall include all such grants and contributions, recurring or non-recurring, from the Central and State Governments or any other statutory or non-statutory bodies set up by the Central or State Government as well as the voluntary donations from any individual or organisation.