Section 30(1)(b) in The Government Of National Capital Territory Of Delhi Act, 1991

[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

NCT Delhi - Subsection

Section 30(1)(b) in The Government Of National Capital Territory Of Delhi Act, 1991

(b)if any money has been spent on any service during a financial year in excess of the amount granted for that service and for that year, cause to be laid before the Legislative Assembly, with the previous sanction of the President, another statement showing the estimated amount of that expenditure or cause to be presented to the Legislative Assembly with such previous sanction a demand for such excess, as the case may be.

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NCT Delhi - Subsection

Section 30(1)(b) in The Government Of National Capital Territory Of Delhi Act, 1991