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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Haryana - Subsection

Section 6(4) in The Haryana Rural Development Act, 1986

(4)To the credit of the Fund shall be placed -
(a)all collection of fees under Section 5;
(b)grants from the State Government and local authorities;
(c)[ contributions made by corporations, institutions, other agencies or individuals] [Added by Haryana Act No. 19 of 1998.]