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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(1a) in The Bihar Industrial Area Development Authority Act, 1974

(1a)[ The Authority shall be competent to make variations in the programme of work in the course of the year, provided that all such variations and re-appropriations out of the sanctioned budget are brought to the notice of the State Government by a Supplementary Financial Statement.