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Union of India - Section

Section 15 in The Jawaharlal Institute Of Post-Graduate Medical Education And Research, Puducherry Act, 2008

15. Payment to Institute.

- The Central Government may, after due appropriation made by Parliament by law in this behalf, pay to the Institute in each financial year such sums of money and in such manner as may be considered necessary by that Government for the exercise of its powers and discharge of its functions under this Act.