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The Indian Council of World Affairs Act, 2001 18. Fund of Council.- 1. The Council shall maintain a Fund to which shall be credited to- a. all moneys received from the Central Government; b. all moneys received by the Council by way of grants, gifts, donations, benefactions, bequests or transfers; and c. all moneys received by the Council in any other manner or from any other source. 1. 2. All moneys credited to the Fund shall be deposited in such banks or invested in such manner as the Council may, subject to the approval of the Central Government, decide. 3. The Fund shall be applied towards meeting the administrative and other expenses of the Council, including expenses incurred in the exercise of its powers and discharge of its functions under section 16 or in relation to any of the activities referred to therein or for anything relatable thereto.    |
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