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State of West Bengal - Section

Section 33 in The Indian Red Cross Society (Bengal Branch) Act, 1920

33. Interpretation. - If any doubt arises about the interpretation of these rules, the question may be referred to the President and the decision of the President shall be final.

[Schedule II] [Word substituted for the word 'Bengal' by the Indian Independence (Adaptation of Bengal and Punjab Acts) order, 1948.].(See Section 9.)Statement showing the share of the East Pakistan Red Cross Society in the Funds specified in Column 2.
Serial No. Name of the Fund. Divisible amount. Percentage. East Pakistan's share. Interest from 15th August, 1947 to 31stDecember, 1953. Total. Balance amount due to East Pakistan Red CrossSociety.
1 2 3 4 5 6 7 8
    Rs.   Rs. Rs. Rs.  
1. Red Cross Branch-Capital 6,94,411 64.8 4,49,978 1,46,288 5,96,266  
2. Maternity and Child Welfare Building Fund-            
  (i)Contributions from Dacca and Jessore. 42,000 100.00 42,000 ... 42,000  
  (ii)Appeal Fund. 1,75,081 1.44 2,521 ... 2,521  
3. Appeal Fund .. 19,74,337 1.44 28,430 2,716 31,146  
4. Headquarters' Grant from 15th August, 1947 to the 31stDecember, 1947 .. 9,311 64.8 6,033 ... 6,033  
5. St. John Ambulance Association 23,491 64.8 15,222 1,818 17,040  
    _______   _______ _______ _______  
  Total 29,18,631   5,44,184 1,50,822 6,95,006  
        Deduct-      
        (i) Total expenses incurred for East Pakistan after14thAugust,1947- Rs 1,57,996.      
        (ii) Advance paid by way of adjustment- Rs. 4,88,443...      
            6,46,439Balance Rs. 48,567.