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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Kerala - Subsection

Section 56(3) in Kerala District Administration Act, 1979

(3)A district council may, out of its funds and subject to the rules as may be made, grant financial assistance for the furtherance (sic) activities to such persons, institutions or societies subject to such terms and conditions, as may be specified.