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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Tamilnadu - Subsection

Section 19(1) in Tamil Nadu Infrastructure Development Rules, 2012

(1)The CEO shall prepare a statement of estimated receipts and expenditure from the Tamil Nadu Infrastructure Development Fund, Project Preparation Fund and any other funds for the ensuing financial year along with the revised estimates of receipts and expenditure for the current year and cause such statements to be laid before the Board for its approval;