Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(18) in The Rules for Payment of Grant-in-Aid to Non-Government Allopathic Institutions & Red Cross Societies, 1970

(18)The entire amount of grant-in-aid will be utilised for the maintenance and running of the Institution. Proper and regular account of all expenditure shall be maintained and furnished to the concerning Unit Administrative Officer.