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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Karnataka - Subsection

Section 20(2)(i) in The Sahyadri Heritage Development Authority Act, 2011

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