LexSection 11 — Receipt and use of gifts .
The Indian Red Cross Society Act, 1920
The Managing Body may also receive and hold gifts of whatsoever description either for the general purposes of the Society or for any particular purpose, and on receipt of such gifts may, subject to the provisions of rules made under section 5, apply the same to such purposes, either directly or through Branch Committees or societies or bodies affiliated under section 9.Open in Lexace · Ask the AI about this section