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 495] [Entire Act] State of Bihar - Subsection Section 495(c) in Bihar Financial Rules, 1950 (c)All re-appropriations sanctioned by an authority superior to an officer concerned shall also be entered in the register.
