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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Madhya Pradesh - Subsection

Section 90(4) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(4)The assets of the fund shall include all such grants and contributions, recurring or non-recurring, from the Central and State Governments or any other statutory or non-statutory bodies set up by the Centra or State Government as well as the voluntary donations from any individual or organization.