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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 10(5) in Jammu and Kashmir Government Business Rules, 2008

(5)Nothing in this rule shall be construed as authorising any department, including the Finance Department to make re-appropriations from one grant specified in the Appropriation Act to another such grant.