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[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

State of Karnataka - Subsection

Section 30(2)(i) in The Krantiveera Sangolli Rayanna Kshetra Development Authority Act, 2016

(i)all grants, subventions, donations and gifts made by the Central Government, State Government, any local authority or any body, whether incorporated or not or any person;