Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 39] [Entire Act] Union of India - Subsection Section 39(a) in The Rajiv Gandhi National Institute of Youth Development Act, 2012 (a)the amount received shall be kept by the Institute separately from the fund of the Institute and utilised only for the purpose of the scheme:
