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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Karnataka - Subsection

Section 17(4) in Rajiv Gandhi University of Health Sciences Act, 1994

(4)He shall ensure that no expenditure not authorised in the financial estimates as approved by the Syndicate is incurred by the University and he shall not allow any expenditure which is not sanctioned by the competent authority.