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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Manipur - Subsection

Section 11(1) in Manipur State Commission For The Scheduled Tribes Act, 2014

(1)The State Government shall, after due appropriation made by the State Legislature by law in this behalf, make to the Commission by way of grants such sums of money as the State Government may think fit for being utilised for the purposes of this Act.