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[Cites 0, Cited by 0] [Section 15(8)] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(8)(b) in Tamil Nadu National Law School Act, 2012

(b)ensure that the limit fixed by the Executive Committee for recurring and non-recurring expenditure for a year are not exceeded and that all moneys are expended on the purposes for which they are granted or allotted;