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[Cites 0, Cited by 0] [Section 65(2)] [Section 65] [Entire Act]

State of Kerala - Subsection

Section 65(2)(e) in Kerala Water Supply and Sewerage Act, 1986

(e)the limits up-to which the Managing Director shall be competent to incur recurring or non-recurring expenditure in the financial year without such expenditure being included in the statement under sub-section (1) of section 28 ;