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18. Fund.- (1) There shall be constituted a Fund to be called the Bureau of Indian Standards Fund and there shall be credited thereto- (a) any grants and loans made to the Bureau by the Central Government under section 17; (b) all fees and charges received by the Bureau under this Act; (c) all sums received by the Bureau from such other sources as may be decided upon by the Central Government. (2) The Fund shall be applied for meeting- (a) the salary, allowances and other remuneration of the members, Director-General, officers and other employees of the Bureau; (b) expenses of the Bureau in the discharge of its functions under section 10; (c) expenses on objects and for purposes authorised by this Act.    |
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