Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Bihar - Subsection Section 2(xv) in Bihar Financial Rules, 1950 (xv)Primary unit of Appropriation. - Means a lump sum of money placed by the Government at the disposal of a subordinate authority by the method prescribed in Rule 473 and in Rule 99 of the Bihar Budget Manual.
