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 480] [Entire Act] State of Bihar - Subsection Section 480(a) in Bihar Financial Rules, 1950 (a)In charges against suspense accounts, any expenditure which is not expected to cause an excess over net provision for the year, may be held to be covered thereby.
