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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jharkhand - Subsection

Section 2(xliv) in Bihar Coal Mining Area Development Authority Rules, 1988

(xliv)"Contingency Fund" is a fund which will be determined by the Authority every year and which will be placed at the disposal of the Managing Director to be spent by him at times of necessity to meet such expenditures for which separate specific provisions have not been made or that inadequate provisions have been made by the Authority in the budget.