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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Maharashtra - Subsection

Section 84(11) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(11)The assets of the Fund shall include all such grants and contributions, recurring or non-recurring, from the Central Government and State Government or well as the voluntary donations from any individual or organisation.