Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

NCT Delhi - Section

Section 18 in The Najafgarh Marketing Committee Bye-Laws, 2004

18. Imprest.

- An amount of upto five thousand rupee shall be kept as imprest by an official of the Committee authorized by the Chairman of the-Committee. Any increase in the said amount, as imprest, shall be effective with the prior approval of the Vice-Chairman of the Board.