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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Karnataka - Subsection

Section 15(4) in Karnataka Universities of Agricultural Sciences Act, 1963

(4)The Comptroller shall,-
(a)ensure that no expenditure not authorised in the financial estimates as approved by the Board, is incurred by the University; and
(b)disallow any expenditure not warranted by the terms of any Statute or for which provision is required to be made by a Statute but has not been made.