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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Assam - Subsection

Section 27(3) in Assam Industrial Infrastructure Development Corporation Act, 1990

(3)The Corporation shall be competent to make variations in the programme of work in the course of the year; provided that all such variations and re-appropriations out of the sanctioned budget, are brought to the notice of the State Government.