The Aadhaar (Targeted Delivery of Financial and other Subsidies, Benefits and Services) Act, 2016
Chapter V
Grants, Accounts and Audit and Annual Report
24. Grants by Central Government.-
The Central Government may, after due appropriation made by Parliament by law in this behalf, make to the Authority, grants of such sums of money as the Central Government may think fit for being utilised for the purposes of this Act.
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