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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Rajasthan - Subsection

Section 42(1) in The Rajasthan Housing Board Act, 1970

(1)Where in the opinion of the Board, circumstances of extreme urgency have arisen, it shall be lawful for the Board to make in any year:-
(a)recurring expenditure not exceeding twenty-five thousand rupees, and
(b)non-recurring expenditure not exceeding one lac of rupees.