LexSection 18 — Grants by Central Government to Board.
The Khuda Bakhsh Oriental Public Library Act, 1969
For the purpose of enabling the Board to discharge its functions efficiently under this Act, the Central Government may, after due appropriation made by Parliament by law in this behalf, pay to the Board in each financial year such sums of money as that Government considers necessary by way of grant, loan or otherwise.Open in Lexace · Ask the AI about this section