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15. National Legal Aid Fund.- (1) The Central Authority shall establish a fund to be called the National Legal Aid Fund and there shall be credited thereto- (a) all sums of money given as grants by the Central Government under section 14; (b) any grants or donations that may be made to the Central Authority by any other person for the purposes of this Act; (c) any amount received by the Central Authority under the orders of any court or from any other source. (2) The National Legal Aid Fund shall be applied for meeting- (a) the cost of legal services provided under this Act including grants made to State Authorities; 2[(b) the cost of legal services provided by the Supreme Court Legal Services Committee; (c) any other expenses which are required to be met by the Central Authority.] 1. Subs. by Act 59 of 1994, s. 10, for clause (h) (w.e.f. 29-10-1994). 2. Subs. by s. 11, ibid., for clause (b) (w.e.f. 29-10-1994).    |
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