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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Bihar - Subsection

Section 88(4) in The Bihar Panchayat Raj Act, 2006

(4)The Chief Accounts Officer shall ensure that no expenditure is incurred except under proper sanction and in accordance with this Act and the Rules and regulations thereunder and shall disallow any expenditure not warranted by the Act or Rules and regulation or for which no provision is made in the budget.