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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Manipur - Subsection

Section 7(d) in Manipur Delegation of Financial Powers Rules, 1995

(d)No contingent or miscellaneous expenditure of an unusual character or involving any departure from the rules, orders or restrictions or scales referred to in Clauses (b) and (c) shall be incurred nor shall any liability be undertaken in connection therewith without the previous consent of the Finance Department.