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State of Madhya Pradesh - Section

Section 86 in The M.P. State Dental Council Rules, 1969

86. Power of the Registrar to sanction miscellaneous expenditure.

- The Registrar shall have power to sanction expenditure of miscellaneous and contingent nature upto an amount not exceed Rs. 50 in each case. Expenditure in excess of this amount shall require the sanction of the President.