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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(2) in The Bombay Statutory Funds Act, 1959

(2)The amounts standing to the credit of the Statutory Funds may be applied for the same purposes in the same manner and to the same extent as the grants made to the corresponding Earmarked and Endowment Funds as specified in Schedule B.