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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(e) in The Rules for Payment of Grant-in-Aid to Non-Government Allopathic Institutions & Red Cross Societies, 1970

(e)Legal expenses are not admissible for grant-in-aid as they are not recurring charges. Exceptional cases should however be referred to the Director with details for orders, regarding the admissibility of the expenditure.