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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Rajasthan - Subsection

Section 57(3) in The Rajasthan Police Act, 2007

(3)The following sums shall be credited to the funds, namely;-
(a)any grant made by the State Government;
(b)contributions made in the fund by police personnel;
(c)any other grant, donation, bequest made for the purposes of the funds.