Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 492] [Entire Act] State of Bihar - Subsection Section 492(1) in Bihar Financial Rules, 1950 (1)When a re-appropriation is sanctioned by the Finance Department or by the Minister-in-charge of a department the procedure prescribed for such re-appropriation in the Secretariat Instructions shall be observed.
