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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(2) in Rajasthan Go-Seva Ayog Act, 1995

(2)The commission may-
(a)accept grants, subventions, donations and gifts from the Government or a local authority, and private body, whether incorporated or not, or any private individuals:
(b)receive loans from the Government or commercial banks or any other financial institutions for all or any of the purposes of this Act.