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 3] [Entire Act] State of Manipur - Subsection Section 3(2) in Manipur Delegation of Financial Powers Rules, 1995 (2)The expenditure proposals should not be bifurcated merely for the purpose of bringing them under the delegated powers, so as to evade sanction from a higher competent authority.
