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[Cites 0, Cited by 0] [Section 163(3)] [Section 163] [Entire Act]

State of Rajasthan - Subsection

Section 163(3)(c) in The Rajasthan District Boards Act, 1954

(c)If the budget has been rejected as a whole or if the Executive Committee does not accept as a whole the modification made by the Board, the said Committee shall re-submit to the Board either its original budget or amended budget.