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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Tamilnadu - Subsection

Section 26(4) in Tamil Nadu Khadi and Village Industries Board Act, 1959

(4)The Board may submit a supplementary budget and supplementary programme for the sanction of the Government in such form and before such date as the Government may prescribe and the provisions of section 18 and sub-sections (1) to (3) shall, respectively, apply to such supplementary budget and programme.