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 5] [Entire Act] State of Odisha - Subsection Section 5(2) in Delegation of Financial Powers Rules, 1978 (2)Allotment of funds in respect of schemes, proposals, cleared at the Pre Budget stage should be consistent with the provision made in the Budget and subject to the normal budgetary rules.
