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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(1) in International Financial Services Centres Authority Act, 2019

(1)There shall be constituted a Fund to be called the International Financial Services Centres Authority Fund and there shall be credited thereto -
(a)all grants, fees and charges received by the Authority under this Act; and
(b)all sums received by the Authority from the sources as may be decided upon by the Central Government.