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[Cites 0, Cited by 0] [Section 14(5)] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(5)(a) in Matsya University, Alwar Act, 2012

(a)ensure that the limits fixed by the Board for recurring and non-recurring expenditure for a year are not exceeded and that all moneys are expended for the purposes for which they are granted or allotted;