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

State of Tamilnadu - Subsection

Section 6(b) in Tamil Nadu Rural Road Development Fund Rules, 1976

(b)Transfer from Fund. - An amount not exceeding the total expenditure booked under the specific heads of account mentioned in clause (a)(ii) above shall be transferred from the Fund Account to the Revenue or Capital Account as the case may be. This amount shall be fixed at the time of fixing the revised Estimates for the year for the expenditure items mentioned in the said clause (a)(ii) above. The transfer shall be done on this basis and the actual amount shall be finally fixed and adjusted in the subsequent year when the account for the year are available.