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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Tamilnadu - Subsection

Section 65(1) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991

(1)No expenditure from the Market Committee Fund or From the Market Board Fund and Market Development Fund, as the case may be, shall be, incurred unless-
(a)the expenditure is sanctioned by an order of the authority competent to sanction such expenditure; and
(b)sufficient funds have been provided for such expenditure in the budget for the year or by re-appropriation of funds.