Section 25(1)(d) in The Orissa (State) Council for Child Welfare Rules, 1996

[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

State of Odisha - Subsection

Section 25(1)(d) in The Orissa (State) Council for Child Welfare Rules, 1996

(d)Donations or contributions from organisations or individuals (including membership subscriptions), out of which seventy-five per cent shall be retained by the District Council and twenty-five percent shall be credited to the State Council every year, and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Odisha - Subsection

Section 25(1)(d) in The Orissa (State) Council for Child Welfare Rules, 1996