Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Odisha - Subsection

Section 34(2) in The Orissa Bhoodan and Gramdan Rules, 1972

(2)[ The non-recurring expenditure provided for a quarter may be drawn by the Secretary or such other officer, as the case may be, in advance in the same manner, after the scheme and its break-ups are approved by Government, in Miscellaneous Bill Form.