Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 20] [Entire Act] State of Odisha - Subsection Section 20(1) in The Grants-in-Aid (Cultural and Sports Institutions) Rules, 1986 (1)The grant shall be utilised only for the purpose for which it has been sanctioned and no diversion shall be admissible without prior approval of the Government.
