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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(2) in THE RAJASTHAN MADARSA BOARD ACT, 2020

(2)The following moneys shall form part of, and be paid into, the Fund, namely:-
(i)any grants received from the State Government or the Central Government;
(ii)any trust, bequests, donations, endowments and other grants; and
(iii)any other sums received on behalf of the Board.