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[Cites 0, Cited by 0] [Section 455] [Entire Act]

State of Bihar - Subsection

Section 455(ii) in Bihar Financial Rules, 1950

(ii)Subject to clause (iii) below, revenue should bear all subsequent charges for maintenance and all working expenses. These embrace all expenditure on the working and upkeep of the project and also on such renewals and replacements and such additions, improvements or extensions as under rules made by Government are debitable to the revenue account.