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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Odisha - Subsection

Section 20(6) in Orissa Rural Infrastructure and Socio-Economic Development Rules, 2005

(6)On receipt of the statement under sub-rule 5, the Finance Department shall, by order in writing, either approve the proposed additional expenditure in full or in part with such modification as it may deem necessary or without modification, or reject it totally and the copy of such order shall be communicated to the Department.