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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Bihar - Subsection

Section 44(7) in Bihar Regional Development Authority Act, 1974

(7)The State Government may, after due appropriation made by the State Legislature by law in this behalf, make such grants, advances and loans to the Authority as the Government may deem necessary for the performance of the functions of the Authority under this Act; and all grants, loans and advances made shall be on such terms and conditions as the State Government made determine.