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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 27(2) in Jammu and Kashmir Khadi and Village Industries Board Act, 1965

(2)Subject to the provisions of sub-sections (3) and (4), no sum shall be expended by or on behalf of the Board unless such expenditure is covered by a specified provision in budget approved by the Government.