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] [Entire Act]

State of Rajasthan - Section

Section 18 in The Rajasthan State Commission for Women Act, 1999

18. Grants by the State Government.

- The State Government shall after due appropriation made by the State Legislature, by law. in this behalf, pay to the Commission by way of grants such sums of money as the State Government may think fit for being utilised by the Commission for purposes of this Act.