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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(4) in Delegation of Financial Powers Rules, 1978

(4)Nothing contained in Sub-rule (2) shall empower any authority to sanction without prior concurrence of the Finance Department any expenditure which involves introduction of new principle or practice or modification of the existing principles or practice, likely to led to increased expenditure in future.