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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(6) in Orissa Universities Act, 1989

(6)The advice of the Comptroller of Finance on all financial matters shall be taken before they are given effect to and, save as provided in the provision to sub-sections (14) and (15) of Section (6), wherever a decision is taken to the contrary in respect of any expenditure exceeding ten thousand rupees, it shall be reported to the Chancellor whose decision thereon shall be final.