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[Cites 0, Cited by 0] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(2) in The Commissions For Protection Of Child Rights Act, 2005

(2)The State Commission may spend such sums of money as it thinks fit for performing the functions under Chapter III of this Act, and such sums shall be treated as expenditure payable out of the grants referred to in sub-section (1).