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[Cites 0, Cited by 0] [Section 480] [Entire Act]

State of Bihar - Subsection

Section 480(b) in Bihar Financial Rules, 1950

(b)For payments chargeable to the account of other divisions, departments, or Governments or of non-Government works, and re-payments of deposits, a Divisional Officer does not require any specific provision of funds within the appropriations for his own division. It is sufficient to see that such payments are made only in accordance with the rules.