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State of Odisha - Section

Section 130 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

130. Excess grant.

- If in respect of any financial year money has been spent on any service, for which the vote of the Assembly is necessary, in excess of the amount granted for that service and for that year a demand for the excess shall be presented to the Assembly and shall be dealt with in the same way by the Assembly as if it were a demand for a supplementary grant.