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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(5) in The First Statutes of the Rajiv Gandhi National Institute of Youth Development, 2013

(5)The Director shall have the power to write off irrecoverable losses up to a limit of five thousand rupees and of irrecoverable value of store items lost or rendered unserviceable, due to normal wear and tear or obsolete, [as may be stipulated] [Substituted 'up to a limit of twenty-five thousand rupees, subject to such stipulations as may be made' by Notification No. G.S.R. 507(E), dated 10.5.2016 (w.e.f. 18.6.2013).] by the Executive Council from time to time.