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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(3) in Delegation of Financial Powers Rules, 1978

(3)An authority may sanction expenditure or advance of money only in those cases where it is authorised to do so by -
(a)these or any other rules issued by or with the approval of the Governor;
(b)the provisions of any law for the time being in force;
(c)any general order or special order of the Governor or other competent authority.