Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 30] [Entire Act] Union of India - Subsection Section 30(4) in Oil Industry (Development) Rules, 1975 (4)Supplementary estimates of expenditure, if any, shall be submitted for the approval of the Central Government in such from and on such dates as may be directed by it in this behalf.
