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[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(3)(f) in The Tiger Conservation Authority Fund (Regulation) Guidelines, 2007

(f)may act or operate against the purpose of the Fund or otherwise against the Act, then at any time, revoke the grant of financial assistance and, in that case the Implementing Agency shall be disentitled to retain the moneys paid or payable out of the Fund and of the assets created thereby which shall cease to be entrusted to or with it, but without prejudice of the Authority's right to take any other action in accordance with any law for the time being in force.