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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Rajasthan - Subsection

Section 22(iv) in The Rajasthan State Warehousing Corporation Rules, 1975

(iv)No payment shall be made out of the accounts of the Corporation unless the expenditure is covered by the financial estimates referred to in section 26 of the Act, provided, however, that the Executive Committee of the Corporation may, in its discretion, authorise expenditure in anticipation of such estimates. The statement of expenditure so incurred shall be submitted to the Board at its next meeting: