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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2)(e) in The Tiger Conservation Authority Fund (Regulation) Guidelines, 2007

(e)the instrument under which the Implementing Agency is constituted do not contain any provision for the transfer or application at any time of the whole or any part of its income or assets for any purpose which is or may be in conflict or inconsistent with the object or purpose of the Fund, generally, or that of the financial assistance by way of grant if any extended to the Implementing Agency, in particular.