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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Punjab - Subsection

Section 50(11) in The Juvenile Justice (Punjab) Rules, 1987

(11)The assets of the Fund shall include all such grants and contributions, recurring or non-recurring from the Central and State Governments or any other statutory or non-statutory bodies set up by the Central or State Government as well as the voluntary donations from any individual or organisation.