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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Manipur - Subsection

Section 3(4) in Manipur Delegation of Financial Powers Rules, 1995

(4)Nothing contained in sub-Rule (2) shall empower any subordinate authority to sanction without previous consent of the Finance Department any expenditure which involves the introduction of a new principle of practice likely to lead to increased expenditure in future.