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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Bihar - Subsection

Section 19(12) in Bihar Commission for Protection of Child Right Rules, 2010

(12)Exercise such financial powers as are delegated to him by the Chairperson on behalf of the Commission provided that no expenditure on an exceeding one lakh rupees shall be incurred without the approval of the Chairperson.