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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Kerala - Subsection

Section 17(1) in Non-Resident Indians' (Keralites) Commission Act, 2015

(1)The State Government shall after due appropriation made by the Legislature by law in this behalf, pay to the Commission by way of grants from the Consolidated Fund of the State, such sums of money as it may consider appropriate for being utilized for the purposes of this Act.