Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act] State of Bihar - Subsection Section 9(2)(ii) in The Bihar State Aid to Industries Rules, 1959 (ii)No expenditure shall be incurred on any item without the prior approval of the Director of Industries unless it has already been approved by the State Government.