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[Cites 0, Cited by 0] [Section 97(2)] [Section 97] [Entire Act]

State of Uttar Pradesh - Subsection

Section 97(2)(f) in The U.P. Water Supply and Sewerage Act, 1975

(f)the limits up to which the Managing Director or the General Manager shall be competent to incur recurring or non-recurring expenditure in any financial year, without such expenditure being included in the statement under sub-section (1) of Section 50;