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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Odisha - Subsection

Section 13(3) in Delegation of Financial Powers Rules, 1978

(3)Powers of Administrative Departments other than the Revenue, Works, Irrigation, Energy, Rural Development and Housing & Urban Development Departments to accord administrative approval are double the financial limits indicated for Heads of Departments under Sub-rule (1).