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[Cites 0, Cited by 5] [Entire Act]

Union of India - Section

Section 15 in All-India Institute of Medical Sciences Act, 1956

15. Payment to the Institute.

- The Central Government may, under appropriation made by parliament by law in this behalf, pay to the Institute in each financial year such sums of money and in such manner as may be considered necessary by that Government for the exercise of its powers and discharge of its functions under this Act.