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State of Bihar - Section

Section 487 in Bihar Financial Rules, 1950

487.

No re-appropriation shall be made-
(a)from a voted unit in one grant to a voted unit in another grant;
(b)from a unit classed as charged on revenues to a voted unit; or
(c)from a voted unit to a unit classed as charged on revenues; or
(d)from a charged unit in one grant appropriation to a charged unit in another grant appropriation.