Section 21 in Jammu and Kashmir State Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 2018
21. Grants.
- The Government may, after due appropriation made by the State Legislature by law in this behalf, make to the Trust a one-time contribution of Rupees 500 lacs for a corpus, the income whereof may be utilized for the objects of the Trust under this Act.
