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[Cites 0, Cited by 0] [Section 341] [Entire Act]

State of Bihar - Subsection

Section 341(1) in Bihar Financial Rules, 1950

(1)Unless in any case Government direct otherwise, every order sanctioning a grant should specify clearly the object for which it is given and the conditions, if any attached to the grant. In the case of non-recurring grants for specified objects, the order should also specify the time limit within which the grant or each instalment of it is to be spent.