Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(5) in The Compensatory Afforestation Fund Act, 2016

(5)There shall also be credited to the National Fund—
(a)grants-in-aid received, if any, by the National Authority;
(b)any loan taken or any borrowings made by the National Authority;
(c)any other sums received by the National Authority by way of benefaction, gift or donations.