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[Cites 0, Cited by 0] [Section 21(3)] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(3)(b) in The Oil And Natural Gas Commission Act, 1959

(b)no re-appropriation which has the effect of augmenting the provision under any head of expenditure as approved by the Central Government by more than twenty per cent [*] [The words "or seven and a half lakhs of rupees" whichever is less, Omitted by Act 38 of 1962, Section 5.] shall be made.