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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(8) in The Rules for Payment of Grant-in-Aid to Non-Government Allopathic Institutions & Red Cross Societies, 1970

(8)The grant should be spent for the purposes intended within a reasonable time unless a specific time is laid down in this regard by the Government. Any portion of the grant which remains unspent unutilised should be surrendered to the latter immediately on the expiry of the said time limit.