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[Cites 0, Cited by 0] [Section 47] [Entire Act]

UT Ladakh - Subsection

Section 47(2) in Ladakh Autonomous Hill Development Councils Act, 1997

(2)The Government may return the budget as approved with modification or without modification to the Council. If the approval of the Government is not received by the Council before such period as may be prescribed, the Budget shall be deemed to have been approved by the Government.