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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Odisha - Subsection

Section 24(3) in Orissa Rural Employment Guarantee Scheme, 2006 under NREGA-2005

(3)Funds from the account may be spent on the works under the scheme only after these works have received the required Administrative and Technical Sanction from the competent authorities.