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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Haryana - Subsection

Section 36(1) in The Haryana Sports Council Act, 2016

(1)Each Corporation Sports Council, Municipal Sports Council, Town Sports Council and Block Sports Council, as the case may be, shall constitute a fund in its name and shall be credited to such fund the amount received for any special purpose in addition to the amount received from the District Sports Council.