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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Bihar - Subsection

Section 67(i) in Bihar Financial Rules, 1950

(i)All financial sanctions and orders issued by a department within its own financial powers as a department of the State Government will be communicated direct to the Accountant-General by department, concerned. All other orders involving financial sanctions which may be issued by departments of the State Government after consultation with the Finance Department i.e., sanction beyond their financial powers will be communicated to the Accountant General through the Finance Department.