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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Bihar - Subsection

Section 44(5) in Bihar Regional Development Authority Act, 1974

(5)The funds so received by the Authority shall be applied towards meeting the expenses incurred by the Authority in the administration of this Act and for no other purposes:Provided that the liabilities due to the Centre and State Government an other bodies incorporate shall be the first charge upon the funds of the Regional Development Authority.