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The Commissions for Protection of Child Rights Act, 2005 Chapter VI Finance, Accounts and Audit 27. Grants by Central Government.- 1. The Central Government shall, after due appropriation made by Parliament by law in this behalf, pay to the Commission by way of grants such sums of money as the Central Government may think fit for being utilised for the purposes of this Act. 2. The Commission may spend such sums of money as it thinks fit for performing the functions under this Act, and such sums shall be treated as expenditure payable out of the grants referred to in sub-section (1).    |
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