Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 7 in The Bhilsa Ramlila Fair Act, 1956

7. Ramlila Fund.

(1)All moneys realized by or income accruing to the Bhilsa Ramlila Fair Committee shall be credited to a fund to be called the Bhilsa Ramlila Fund.
(2)This fund shall not be utilised for any purpose other than that of the Ramlila or its fair or that of improving or developing the fair. The money of the fund shall be deposited either in a Schedule Bank or Co-operative Bank at Bhilsa.
(3)The fund shall be operated upon under the signatures of the Chairman of the Bhilsa Ramlila Fair Committee or under that of the Secretary of the Committee if specially authorised in this behalf by the Chairman.