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[Cites 0, Cited by 0] [Section 18(5)] [Section 18] [Entire Act]

State of Karnataka - Subsection

Section 18(5)(b) in Karnataka Samskrita Vishwavidyalaya Act, 2009

(b)Ensure that the limits fixed by the Syndicate , for recurring and non-recurring expenditure for a year are not exceeded and all the moneys are expended for the purpose for which they are granted or allotted.