Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 15] [Entire Act] State of Assam - Subsection Section 15(b) in Rules for Delegation of Administrative and Financial Powers, in the Assam Agricultural University, 1982 (b)No re-appropriation shall be done from Plan to Non-Plan and general areas to VIth Schedule areas and vice-versa.
