Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Haryana - Subsection

Section 15(1) in The Haryana Board of School Education Act, 1969

(1)There shall be constituted a Fund to be known as the "Board Fund" to which shall be credited -
(a)all fees received by the Board and all endowments, donations, grants or contributions made to it by the State Government or by any other Government person, body or authority; and
(b)all moneys received from any other source.