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[Cites 0, Cited by 0] [Section 91] [Entire Act]

NCT Delhi - Subsection

Section 91(2) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998

(2)No expenditure shall be incurred on any item if there is no provision in the sanctioned budget thereof, unless it can be met by reappropriation from saving under any other Head and has sanction for re-appropriation of the Vice-Chairman of the Board.