Section 166(2)(b) in The Rajasthan District Boards Act, 1954

[Cites 0, Cited by 0] [Section 166(2)] [Section 166] [Entire Act]

(b)return it to the Board for amendment on the ground that it fails to make adequate provision for -

(i)the maintenance of such minimum closing balance, as may be prescribed, or

(ii)the appropriation of any sum allotted to the Board by the State Government for the purpose for which it was allotted, or

(iii)the repayment of loans or any other expenditure for which the Board is legally liable or

(iv)any expenditure proposed in the budget, or

(v)the continuance in future years of any recurring expenditure proposed in the budget.

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