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[Cites 0, Cited by 0] [Section 36(4)] [Section 36] [Entire Act]

State of Telangana - Subsection

Section 36(4)(b) in Telangana Education Act, 1982

(b)all payments made or expenses incurred by the Government on behalf of the local authority by or under the provisions of this Act, provided that the local authority has given previous permission in writing to the treasury to debit such expenses to the fund without the issue of any order or cheque.