LexSection 50 — Grants by State Government.
The National Commission for Allied and Healthcare Professions Act, 2021
50. Grants by State Government. —The State Government may, after due appropriation made by State Legislature by law in this behalf, make to the State Council grants of such sums of money as the State Government may think fit for being utilised for the purposes of this Act.Open in Lexace · Ask the AI about this section