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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Kerala - Subsection

Section 36(2) in Kerala Sports Act, 2000

(2)A District Sports Council Fund shall be applied for meeting-
(a)the expenses in connection with the functioning of the District Sports Council;
(b)the expenses in connection with the functioning of the Corporation Sports Council, Municipal Sports Council, Town Sports Council, Block Sports Council and Village Sports Council;
(c)any other expenses, which are required to be borne by the District Sports Council.