Grants by State Government | National Commission for Allied and Healthcare Professions Act, 2021 | Bare Acts | Law Library

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50. Grants by State Government.-

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

National Commission for Allied and Healthcare Professions Act, 2021

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