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

State of Odisha - Subsection

Section 17(b) in Delegation of Financial Powers Rules, 1978

(b)Prior concurrence of Finance Department will be necessary in cases where specific point for Posts-budget examination has been raised by the Finance Department at the time of pre-budget scrutiny or where Financial Department have expressly stipulated post-budget scrutiny by them.