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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

NCT Delhi - Subsection

Section 17(1)(a) in Delhi State Legal Services Authority Act, 1987

(a)all sums of money paid or any grants made by the State Authority to the District Authority for the purposes of this Act; 1[(b) any grants or donations that may be made to the District Authority by any person, with the prior approval of the State Authority, for the purposes of this Act; 3[(b) any grants or donations that may be made to the District Authority by any person, with the prior approval of the State Authority, for the purposes of this Act;”