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[Cites 0, Cited by 0] [Section 21(6)] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(6)(iv) in The National Trust For Welfare Of Persons With Autism, Cerebral Palsy, Mental Retardation And Multiple Disabilities Rules, 2000

(iv)to sell, assign, mortgage, lease, exchange and otherwise transfer or dispose of all or any property movable or immovable of the Trust for the furtherance of the objects of the Trust provided prior approval of the Central Government in writing is obtained for the transfer of the immovable property;