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[Cites 0, Cited by 0] [Section 355] [Entire Act]

State of Gujarat - Subsection

Section 355(1) in The Gujarat Provincial Municipal Corporations Act, 1949

(1)Except as hereinafter provided, no payment of any sum shall be made by the Transport manager out of the Transport Fund, unless the expenditure of the same is covered by a current budget-grant, and sufficient balance of such budget grant is still available, notwithstanding any reduction or transfer thereof which may have been made under the rules.