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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Chattisgarh - Subsection

Section 24(2) in Chhattisgarh District Mineral Foundation Trust Rules, 2015

(2)All expenses (including expenses incidental to execution and/or registration of any agreement or other deeds) incurred by the Trustees for obtaining the Contributions and/or any other resources, which may accrue;