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 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(3) in Chennai Unified Metropolitan Transport Authority Rules, 2019

(3)Any deviation from the expenditure proposed in the annual statement already approved by the Authority shall have to be specifically sanctioned by the Authority and for this purpose supplemental estimates may also be prepared.