Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Bihar - Section Section 486 in Bihar Financial Rules, 1950 486. No re-appropriation shall be made except-(a)from one voted unit to another voted unit within the same grant;(b)from one unit classed as charged on revenues, to another such unit within the same grant appropriation.
