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3. Cine-workers Welfare Fund.- There shall be formed a Fund, to be called the Cine-workers Welfare Fund, and there shall be credited thereto- (a) such amounts as the Central Government may, after due appropriation made by Parliament by law in this behalf, provide from out of the proceeds of the duty of excise credited under section 5 of the Cine-workers Welfare Cess Act, 1981 (30 of 1981), after deducting therefrom the cost of collection as determined by the Central Government under this Act; (b) any grants made to the Fund by the Central Government; (c) any money received as donations for the purposes of this Act; (d) any income from investment of the amounts in the Fund.    |
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