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[Section 72(2)] [Section 72] [Complete Act]
Central Government Act
Section 72(2)(a) in The States Reorganisation Act, 1956
(a) declare any expenditure incurred out of the Consolidated Fund of Bombay, Madhya Pradesh or Punjab or of any Part B or Part C State on any service during the financial year 1955 - 56 or any earlier financial year in excess of the amount granted for that service and for that year as disclosed in the reports referred to in sub- section (1) to have been duly authorized, and