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Bombay Presidency - Section

Section 93 in The Bombay Dentists Rules, 1951

93.

A bill or other voucher presented as a claim for money shall be received and examined by the Registrar. If the claim be for a sum not exceeding Rs. [25] [Substituted for figures '10' by Notification No. 1371 /1779/PH-10. dated 6th April, 1977.] and the bill is in order, the shall pay it. If the claim be for a sum exceeding Rs. [25] [Substituted for figures '10' by Notification No. 1371 /1779/PH-10. dated 6th April, 1977.] but not exceeding Rs. [250] [Substituted for figures '100' by Notification No. 1371 /1779/PH-10. dated 6th April, 1977.] payment shall be made after the claim is sanctioned by the President. If the claim be for a sum exceeding Rs. [250] [Substituted for figures '100' by Notification No. 1371 /1779/PH-10. dated 6th April, 1977.] payment shall not be made until it is examined and passed by the Executive Committee.