Section 9(1)(viii) in Delegation of Financial Powers Rules, 1978

[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Odisha - Subsection

Section 9(1)(viii) in Delegation of Financial Powers Rules, 1978

(viii)No re-appropriation shall be made between Primary Units which would involve augmenting the provision under any such unit by more than twenty-five per cent.

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State of Odisha - Subsection

Section 9(1)(viii) in Delegation of Financial Powers Rules, 1978