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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Manipur - Subsection

Section 2(d) in Manipur Delegation of Financial Powers Rules, 1995

(d)"Financial sanction" means the sanction of Government or of an authority to which power has been delegated to incur expenditure of public money including advances given for a specified purpose, and is subject to appropriation of funds;