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17. District Legal Aid Fund.- (1) Every District Authority shall establish a fund to be called the District Legal Aid Fund and there shall be credited thereto- (a) all sums of money paid or any grants made by the State Authority to the District Authority for the purposes of this Act; 2[(b) any grants or donations that may be made to the District Authority by any person, with the prior approval of the State Authority, for the purposes of this Act;] (c) any other amount received by the District Authority under the orders of any court or from any other source. (2) A District Legal Aid Fund shall be applied for meeting- (a) the cost of functions referred to in section 10 3[and 11B]; (b) any other expenses which are required to be met by the District Authority.    |
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