Section 29 — Grants and loans to Regional Centre.

The Regional Centre for Biotechnology Act, 2016.
The Central Government may, after due appropriation made by Parliament by law, in this behalf, make to the Regional Centre grants and loans of such sums of money and in such manner as that Government may consider necessary for being utilised for the fulfilment of the objects and purposes of this Act.

Official Hindi (PDF) ↗

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