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 110] [Entire Act] State of Bihar - Subsection Section 110(3) in Bihar Financial Rules, 1950 (3)The head of an office may authorise any Gazetted Government servant serving under him to incur expenditure under sub-paragraph (1) above, subject to the conditions specified in Rule 148 of the Bihar Treasury Code.
