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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 12(2) in Arunachal Pradesh Heritage Act, 2015

(2)The State Government may, from time to time, allocate to the Authority such grants in aid out of the Consolidated Fund of the State and contributions to the fund may also be received by way of donations, grants etc. from individuals, trusts, local bodies, companies and other agencies involved in such heritage conservation activities,