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[Cites 0, Cited by 1] [Section 51] [Entire Act]

State of Bihar - Subsection

Section 51(1) in Patna University Act, 1976

(1)No sum shall be spent by or on behalf of the University unless the expenditure thereof is included in the current budget estimate or can be met with the previous approval of the State Government, by re-appropriation or by drawing upon the closing balance.