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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Assam - Subsection

Section 21(1)(a) in Assam State Capital Region Development Authority Act, 2017

(a)the contribution to be made by the State Government of a sum of not less than Rs 100 crore (Rupees one hundred crores) towards a revolving fund to be established by the Authority, in such instalments, as the State Government may determine in accordance with the schemes included in the State Plan and under appropriation duly made in this behalf, which contribution shall be utilized by the Authority for such planned development as the State Government may, from time to time, approve;