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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Tamilnadu - Subsection

Section 17(2)(b) in Collection of Income and the Incurring of Expenditure Rules

(b)any trustee authorised by the trustees to sanction expenditure shall be deemed to be the trustee for purpose of rules 11 to 16.