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State of West Bengal - Section

Section 29 in The Rabindra Mukta Vidyalaya Act, 2001

29. Application of the Fund of the [Council] [Word substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.].

- No expenditure shall be incurred from the Fund of the [Council] [Word substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.] except for the purposes of this Act and unless such expenditure is provided for in the Budget as approved under this Act or may be met by re-appropriation in the manner prescribed by rules.