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[Cites 0, Cited by 0] [Section 402(1)] [Section 402] [Entire Act]

State of Rajasthan - Subsection

Section 402(1)(i) in The General Rules (Civil), 1986

(i)I certify that sufficient provision exists for the adjustment of the cost of the above indent, the balance of my grant under the head "Stationery and Printing" being........