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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(g) in The Rules for Payment of Grant-in-Aid to Non-Government Allopathic Institutions & Red Cross Societies, 1970

(g)The expenditure which is incurred to meet the liabilities of any previous period but included in the expenditure of the year on which the grant is based is not admissible for the purpose of grant-in-aid.