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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Jharkhand - Subsection

Section 9(1)(d) in Jharkhand Tourism Development and Registration Act, 2015

(d)All moneys received by the Authority by way of loan from financial and other institutions and debentures floated for the execution of a scheme or schemes of the Authority duly approved by the State Government.