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 36] [Entire Act] Union of India - Subsection Section 36(3) in The Tea Rules, 1954 (3)The Board shall not incur expenditure outside India in excess of Rs.50,000 on any one item without the previous sanction of the Central Government.
