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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 60(4) in Arunachal Pradesh Housing Board Act, 2014

(4)The Board may, within the budget sanctioned by the State Government, approve appropriation not exceeding such amount as may be prescribed from one head to another and from one minor head to another under the same major head and submit a statement of such re-appropriation to the State Government.