Section 15 — Payment to the Institute.
The All-India Institute of Medical Science Act, 1956
The Central Government may, under appropriation made by Parliament by law in this behalf, pay to 1 [every Institute] in each financial year such sums of money and in such manner as may be considered necessary by that Government for the exercise of its powers and discharge of its functions under this Act.Open in Lexace · Ask the AI about this section
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