Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 492] [Entire Act] State of Bihar - Subsection Section 492(2) in Bihar Financial Rules, 1950 (2)When any re-appropriation is made in exercise of the power delegated under Rule 491, the procedure prescribed by Rules 493 to 495 shall be observed.
