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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Jharkhand - Subsection

Section 8(4) in Jharkhand Tourism Development and Registration Act, 2015

(4)The Authority shall :
(a)charge fee on any of the direct services provided by it; and
(b)receive donations or grants from the Department, Central Government, State Government, Semi Government and Non-Government Organizations and any other source and also borrow from any source, with the prior approval of the State Government