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[Cites 0, Cited by 0] [Section 308(2)] [Section 308] [Entire Act]

Union of India - Subsection

Section 308(2)(a) in Rules of Procedure and Conduct of Business in Lok Sabha

(a)that the moneys shown in the accounts as having been disbursed were legally available for, and applicable to, the service or purpose to which they have been applied or charged;