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[Cites 0, Cited by 0] [Section 112] [Entire Act]

State of Madhya Pradesh - Subsection

Section 112(2) in The M.P. Municipal Accounts Rules, 1971

(2)No advance shall be drawn unless expenditure is likely to be incurred within one month and on no account shall any advance diverted to a purpose other than that for which it has been sanctioned except with the express permission of the competent authority.