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

State of Tamilnadu - Subsection

Section 24(3) in Tamil Nadu Rights of Persons with Disabilities Rules, 2018

(3)There shall be credited to the State Fund,-
(i)sums granted by the Government from the consolidated Fund of the State for the use of the State Fund.
(ii)sums received by way of gifts, donations, benefactions, bequests or transfers;
(iii)sums from such other sources as may be decided by the Government.