Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 20] [Entire Act] State of Gujarat - Subsection Section 20(3) in The Gujarat Agricultural Produce Markets Act, 1963 (3)Subject to any rules made in respect of re-appropriation, no expenditure shall be incurred unless there be a provision in the budget estimate so sanctioned.
