Section 2(e) in Prevention of Destruction and Damage to Property Ordinance, 2015
(e)Any institution, concern or undertaking which the State Government may, by notification in the Official Gazette, specify in this behalf, provided that the Central Government shall not specify, any institution, concern or undertaking under this sub clause unless such institution, concern or undertaking is financed wholly or substantially by funds provided directly or indirectly by the Central Government or by one or more State Governments, or partly by the Central Government and partly by one or more State governments.
