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State of Bihar - Section

Section 387 in Bihar Financial Rules, 1950

387.

In the case of interest bearing advances to Government servants an authority empowered to deal with an application for an advance, should not issue an order of sanction until the Accountant General has certified that funds are available in the year in which the payment of the advance will be made.Section IIInterest Bearing AdvancesSub-Section (1) - House Building Advances