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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(4) in The Compensatory Afforestation Fund Act, 2016

(4)A State Government may also credit to the State Fund constituted by it—
(i)grants-in-aid received, if any, by the State Authority;
(ii)any loan taken or any borrowings made by the State Authority;
(iii)any other sums received by the State Authority by way of benefaction, gift or donations.