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[Cites 0, Cited by 0] [Section 231A(1)] [Section 231A] [Entire Act]

State of Rajasthan - Subsection

Section 231A(1)(c) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

(c)to examine whether the money is well laid out within the limits of the policy implied in the estimates.