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[Cites 0, Cited by 0] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(1) in The National Capital Region Planning Board Act, 1985

(1)The Central Government may, after due appropriation made by Parliament by law in this behalf make to the Board grants and loans of such sums of money as that Government may consider necessary to enable the Board to carry out its functions under this Act.