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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Bihar - Subsection

Section 12(2) in The Bihar State Commission for Backward Classes Act, 1993

(2)The Commission may spend such sums as it thinks fit performing the functions under this Act, and such sums shall be treated as expenditure payable out of the grants referred to in sub-section (1).