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

State of Gujarat - Subsection

Section 18(2) in The Gujarat Scheduled Castes Development Corporation Act, 1985

(2)The Corporation may accept grants, subventions, donations and gifts from the Central Government and other receipts of the Corporation shall be carried to the fund of the Corporation and all payments by the Corporation shall be made thereon.