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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(1) in Utilisation of Surplus Funds Rules

(1)[The Commissioner] [Rule 3 was substituted by G. O. Ms. No. 506, C. T. & R. E., dated the 13th December, 1961.] shall scrutinize the proposal for diversion of surplus funds carefully and shall provisionally decide the amount of surplus that may be diverted.