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[Cites 0, Cited by 0] [Section 95] [Entire Act]

NCT Delhi - Subsection

Section 95(5) in Delhi Juvenile Justice (Care and Protection of Children) Rules, 2009

(5)The assets of the Fund shall include all such grants and contributions, recurring or nonrecurring, from the Central Government and State Government 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 organization.