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State of Uttar Pradesh - Section

Section 27 in Dr. Ram Manohar Lohia Institute of Medical Sciences Act, 2015

27. Grant-in-aid by State.

- For the purpose of enabling the Institute to perform its functions efficiently under this Act, the State Government may, after due appropriation made by State Legislature by law in this behalf, pay to the Institute in each financial year such sums of money in such manner as it may think fit.