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[Cites 0, Cited by 0] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(2) in The Indian Institutes of Information Technology (Public-Private Partnership) Act, 2017

(2)The Central Government and the concerned State Government shall provide to each Institute, grants of such sums of money as are required to meet the expenditure on scholarships or fellowships instituted by it, including scholarships or fellowships for students from socially and educationally backward classes of citizens enrolled in such Institute.