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State of Jharkhand - Section

Section 888 in Bihar Education Code, 1961

888. Money not be drawn till required.

- No money should be withdrawn from the treasury unless it is required for immediate payment, it is not permissible to draw advances from the treasury either for the prosecution of works, the completion of which is likely to take a considerable time, or to prevent the lapse of appropriations.[Budget Manual Rule 107 (3)]