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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Bihar - Subsection

Section 25(4) in The Bihar Khadi and Village Industries Act, 1956

(4)The Board may, within such limits and subject to such conditions as may, be prescribed, incur expenditure in excess of the limit provided in the budgets approved by the State Government under any head of expenditure or in connection with any particular scheme, so long as the aggregate amount in either budget approved by the State Government is not exceeded.