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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Kerala - Subsection

Section 31(4) in Kerala Agricultural University Act, 1971

(4)The Comptroller shall be responsible to the Vice-Chancellor for ensuring that no expenditure not authorised in the budget is incurred by the University and shall disallow any expenditure which may contravene the terms of any Statute or Ordinance or for which provision is required to be, but not, made by the Statutes or the Ordinances.