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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Odisha - Subsection

Section 21(a) in Delegation of Financial Powers Rules, 1978

(a)The powers of Administrative Departments, Heads of Departments and subordinate authorities in regard to matters not specified in these Rules, shall be such, as may have been or may hereafter be specified by general or special orders issued with the concurrence of the Finance Department.