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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(2) in The National Jute Board Act, 2008

(2)There shall be constituted a fund to be called the Jute Board Fund and there shall be credited thereto-
(a)any grants and loans made to the Board by the Central Government;
(b)all sums received by the Board from such other sources as may be decided upon by the Central Government.