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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of West Bengal - Subsection

Section 25(3) in The West Bengal Backward Classes Development And Finance Corporation Act, 1995.

(3)The Corporation may, with the prior approval of the State Government, incur expenditure within such limits and subject to such conditions as may be prescribed, in excess of the limit provided in the budget approved by the State Government under any head of expenditure or in connection with any particular work.