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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Rajasthan - Subsection

Section 27(2) in Rajasthan Rehabilitation of Beggars or Indigents Act, 2012

(2)The following sums shall be credited to the fund, namely:-
(a)any sum granted by the State Government;
(b)sums donated by corporate bodies, societies or individual donors; and
(c)any other sum, which may be prescribed to be credited to the Fund.