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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18(6) in The M.P. Bhiksha Vritti Nivaran Niyam, 1977

(6)The Superintendent may, in consultation with the Visiting Committee, subject to the requirements of sub-rule (5), spend sums out of the Welfare Fund on subjects previously determined by the Visiting Committee :Provided that no amount exceeding rupees one hundred shall be spent without the previous sanction of the Chief Inspector.