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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Punjab - Subsection

Section 85(5) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(5)The assets of the Fund shall include all grants and contributions, whether recurring or non-recurring, received from the Central Government , the State Government or any other statutory or non statutory bodies set up by the Central or the State Government, as well as the voluntary donations, received from any individual or organization.