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[Cites 0, Cited by 0] [Section 14(4)] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(4)(c) in Brij University, Bharatpur Act, 2012

(c)exercise such other powers and perform such other financial functions, as may be assigned to him or her by the Board, or as may be prescribed: Provided that the Comptroller shall not incur any expenditure or make any investment exceeding such amount as may be prescribed except with the prior approval of the Board.