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State of Bihar - Section

Section 492 in Bihar Financial Rules, 1950

492.

(1)When a re-appropriation is sanctioned by the Finance Department or by the Minister-in-charge of a department the procedure prescribed for such re-appropriation in the Secretariat Instructions shall be observed.
(2)When any re-appropriation is made in exercise of the power delegated under Rule 491, the procedure prescribed by Rules 493 to 495 shall be observed.