Section 3 in The Jammu and Kashmir Shri Amarnath Ji Shrine Act, 2000
3. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Board" means the Shri Amarnath Ji Shrine Board constituted under this Act ;(b)"Board Fund" means such grant-in-aid as may be received from the State Government, Government of India contributions from philanthropic organisation/persons nongovernmental organisations, any registration fee that might be required to be paid under rules by pilgrims or others who initiate economic activity in route, and the Chadawa;(c)"Chadawa" means offerings made by pilgrims;(d)"prescribed" means the prescribed by the bye-laws made under this Act ;(e)"the Shrine" means the Shri Amarnath Ji Shrine.
