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 33] [Entire Act] Union of India - Subsection Section 33(1) in Damodar Valley Corporation Act, 1948 (1)expenditure solely attributable to any of the objects, including a proportionate share of overhead and general charges, shall be charged to that object; and
