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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Bihar - Subsection

Section 64(3) in The Bihar State Housing Board Act, 1982

(3)The Government may every year make a grant to the Board to enable it to meet the deficit in its administrative expense:Provided that the grant so made, as may be specified by the notification by the Government, shall not exceed the amount incurred by the Government on the administrative set-up of the Housing Department immediately preceding the year of the constitution of the Board.