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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 20(1) in The Jammu and Kashmir State Board of Technical Education Act, 2002

(1)The Board shall have its own fund, and the following moneys shall be credited thereto-
(a)amounts placed at its disposal, from time to time by the Government by way of grants;
(b)the fees and other charges leviable under this Act; and
(c)the other money received by or on behalf of it.