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

State of Rajasthan - Subsection

Section 95(5) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011

(5)The assets of the Fund shall include all such grants and contributions, recurring or non-recurring, 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.