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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Odisha - Subsection

Section 9(1)(d) in Delegation of Financial Powers Rules, 1978

(d)Provision under "Major Works" relating to Departments other than "Works Department" shall not be re-appropriated without prior concurrence of the Administrative Department concerned.