Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9A] [Entire Act] Union of India - Subsection Section 9A(2) in The Indian Telegraph Act, 1885 (2)The Fund shall be under the control of the Central Government and there shall be credited thereto(a)any sums of money paid under section 9-B;(b)any grants and loans made by the Central Government under section 9-C.
