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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Karnataka - Subsection

Section 30(1) in Roerich and Devikarani Roerich Estate (Acquisition and Transfer) Act, 1996

(1)The Executive Officer shall, every year, prepare within such time and in such form as may be prescribed, a budget and estimated receipts and expenditure of the Board for the following year and place it before the Board which may approve it without modification or with such modification as it deems fit.