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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Goa - Subsection

Section 25(3) in Goa Prisons Rules, 2006

(3)Power of Inspector General to sanction expenditure.- The Inspector General may sanction,-(i)any item of expenditure approved and provided for in the budget,(ii)with the sanction of the Government, any special and unusual item of expenditure for which no distinct provision has been made in the budget.