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State of West Bengal - Section

Section 21 in West Bengal Advocates Welfare Corporation Act, 2012

21. Expenditure from fund.

- The Corporation shall have power to spend such sums as it thinks fit on objects authorised under this Act, and such sums shall be treated as expenditure payable out of the general fund of the Corporation or the funds referred to in sub-section (1) of section 20 as the case may be.