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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of West Bengal - Subsection

Section 5(2)(xvii) in The Rabindra Mukta Vidyalaya Act, 2001

(xvii)to obtain or accept grants, subscriptions, fees, donations, gifts, bequests and properties, both movable and immovable, from the Government, or from any person, for the purposes of the [Council] [Word substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.];