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[Cites 0, Cited by 0] [Section 19(3)] [Section 19] [Entire Act]

State of Madhya Pradesh - Subsection

Section 19(3)(c) in The Jawahar Lal Nehru Krishi Vishwa Vidyalaya Act, 1963

(c)be responsible for seeing that all moneys are expended on the purpose for which they are granted or allotted and no expenditure not authorised in the budget, is incurred by the Vishwa Vidyalaya;