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State of Haryana - Section

Section 39 in The Haryana Animal (Registration, Certification and Breeding) Act, 2019

39. Funds of Authorities.

(1)The funds of the Animal Registration Authority, Animal Certification Authority and Animal Breeding Regulatory Authority shall be met out from the budgetary allocation of the Haryana Livestock Development Board.
(2)The Animal Registration Authority, Animal Certification Authority and Animal Breeding Regulatory Authority may receive grant from the Government, Central Government, Non-Governmental Organization, trust, society, company, international agencies which shall be credited to the fund of the said authorities.