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[Cites 0, Cited by 0] [Section 63(2)] [Section 63] [Entire Act]

State of Bihar - Subsection

Section 63(2)(b) in Bihar Financial Rules, 1950

(b)All sanctions to write off should be communicated to the Accountant-General, Bihar, for scrutiny in each case and for bringing to notice any defect of system which appears to require attention.