Section 39(2)(a) in Bihar Reorganisation Act, 2000

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Union of India - Subsection

Section 39(2)(a) in Bihar Reorganisation Act, 2000

(a)declare any expenditure incurred out of the Consolidated Fund of Bihar on any service in respect of any period prior to the appointed day during the financial year or in respect of any earlier financial year in excess of the amount granted for that service and for that year as disclosed in the reports referred to in sub-section (1) to have been duly authorised; and

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Union of India - Subsection

Section 39(2)(a) in Bihar Reorganisation Act, 2000