Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 494] [Entire Act]

State of Bihar - Subsection

Section 494(a) in Bihar Financial Rules, 1950

(a)When a re-appropriation is made in pursuance of any power delegated under Rule 491, if both the expenditure and the re-appropriation are sanctioned by the officer to whom the power is delegated the order issued by the officer shall conclude with the following direction:-