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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 16(1)(b) in Jammu and Kashmir Legal Services Authorities Act, 1997

(b)any grants or donations that may be made to the District Authority by any person with the prior approval of the State Authority, for the purposes of this Act ;