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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Tamilnadu - Subsection

Section 58(3) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991

(3)Except where any expenditure is covered by the standing sanctions or where necessary powers have been delegated to the executive authority of concerned market committee in this behalf, provisions of funds in the budget by itself convey no sanction to authority to incur expenditure.