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[Cites 0, Cited by 0] [Section 44(1)] [Section 44] [Entire Act]

UT Ladakh - Subsection

Section 44(1)(b) in Ladakh Autonomous Hill Development Councils Act, 1997

(b)Centrally Sponsored Schemes and other Central Government Schemes, which do not involved direct and designated flow of funds to executing agencies/beneficiaries, shall be transferred directly by the State Government to the Council Fund.