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 12] [Entire Act]

State of Odisha - Subsection

Section 12(7) in The Orissa Khadi and Village Industries Board Rules, 1956

(7)The Secretary shall have powers to sanction expenditure of a miscellaneous or contingent nature up to an amount not exceeding [Rs. 10,000 (Rupees Ten thousand) in each case.] [Substituted vide O.G. No. 9 dated 28.2.2003.]