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

State of Bihar - Subsection

Section 25(2) in The Bihar Khadi and Village Industries Act, 1956

(2)Subject to the provisions of sub-sections (3) and (4), no sum shall be expended by or on behalf of the Board unless the expenditure is covered by a specific provision in the budgets approved by the State Government.