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] [Entire Act] State of Bihar - Section Section 132 in The Bihar Government Estates (Khas-Mahal) Manual, 1953 132. Expenditure not to be incurred in excess of allotment. - The allotment made to each Division must on no account be exceeded without the special sanction of the Board previously obtained.
