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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Odisha - Subsection

Section 20(d) in Delegation of Financial Powers Rules, 1978

(d)[ Subject to the conditions mentioned above the general powers of the Heads of Offices to sanction contingent expenditure will be as follows : [Substituted by F.D. No. 38595 dated 7.9.1992.]