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 2] [Entire Act] State of Bihar - Subsection Section 2(xiv) in Bihar Financial Rules, 1950 (xiv)Non-recurring expenditure. - Means expenditure sanctioned as lump sum charge, whether the money be paid as a lump sum or by instalments.
