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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Madhya Pradesh - Subsection

Section 19(2) in The M.P. Ayurvigyan Parishad Adhiniyam, 1987

(2)The following shall form part of, or be paid into, the Council Fund;-
(a)any contribution or grant by the Central Government or State Government.
(b)the income of the Council from all sources including income from fees;
(c)trusts, bequests, donations, endowments and other grants, if any;
(d)all other sums received by the Council.