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

State of Manipur - Subsection

Section 2(i) in Manipur Delegation of Financial Powers Rules, 1995

(i)"Head of an Office" means a Gazetted Government servant declared as such by the Government or by the Head of Department under whom he may be employed, with the concurrence of the Finance Department;