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Protection of Human Rights Act, 1993 32.Grants by the 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 it being utilised for he purpose of this Act. (2) The Commission may spend such sums 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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