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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18(2) in The M.P. Bhiksha Vritti Nivaran Niyam, 1977

(2)The Superintendent may accept donations or contributions in cash or kind made to the Welfare Fund by the public, provided that no such ; donation or contribution in cash exceeding one hundred rupees shall he accepted without the previous approval of the Director.