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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Manipur - Subsection

Section 9(c) in Manipur Delegation of Financial Powers Rules, 1995

(c)If the order is issued the Head of Department or authority subordinate to him to whom the power to sanction has been delegated by that authority or any gazetted officer authorised with the approval of the Finance Department to sign for him, mentioning the serial number and the Schedule of these Rules under which the sanction has been accorded :