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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Goa - Subsection

Section 66(1) in The Goa Rehabilitation Board Act, 2006

(1)No sum shall be expended by or on behalf of the Board unless the expenditure of the same is covered by a current budget grant or can be met by re-appropriation or by drawing on the closing balance.