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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Tripura - Subsection

Section 20(5) in Tripura Board of Secondary Education Act, 1973

(5)No expenditure shall be incurred from the Fund except for the purposes of this Act and unless such expenditure is provided for in the budget approved under this Act or can be met by reappropriation in the prescribed manner.