The (Prevention and Control of Pollution) Act, 1974 Bare Act

34. CONTRIBUTIONS BY CENTRAL GOVERNMENT.

The Central Government may, after due appropriation made by Parliament by law in this behalf, make in each financial year such contributions to the Central Board as it may think necessary to enable the Board to perform its functions under this Act.

The (Prevention and Control of Pollution) Act, 1974| Laws India

 
 
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