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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(4) in The M.P. Slate Pencil Karmkar Kalyan Nidhi Adhiniyam, 1982

(4)If any question arises whether any particular expenditure is or is not debitable to the Fund the matter shall be referred to the State Government whose decision shall be final and binding.