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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Haryana - Subsection

Section 26(9) in Haryana Air (Prevention and Control of Pollution) Rules, 1983

(9)No expenditure which is not covered by a provision in the budget approved by the Board or which is likely to be in excess over the amount provided under any head, shall be incurred by the Board without provisions being made by re-appropriation from some other head under which savings are firmly established and available.