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State of Bihar - Section

Section 320 in Bihar Financial Rules, 1950

320.

The limit of funds set aside for expenditure on work during the year should be ascertained from the Accountant General, by the Government servant authorising the expenditure, and communicated to the Divisional Officer for guidance. This limit should be treated as the appropriation for work and should not be exceeded without special orders.Takavi Works
(i)Provision of funds