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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 19(2) in Jammu and Kashmir State Commission for Protection of Women and Child Rights Act, 2018

(2)The Commission may spend such sums as it thinks fit for performing the functions under this Act, and such sums shall be treated as expenditure payable out of the grants referred to in sub-section (1).