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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(a) in The M.P. Zila Panchayats (Budget Estimates) Rules, 1997

(a)Funds given by Central Government or State Government or other authorities, Institutions etc. for special schemes by way of grants or loans, should not be diverted and re-appropriated in any circumstances for any other scheme without the approval of the authority concerned;