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[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

State of Gujarat - Subsection

Section 36(1)(a) in The Gujarat Emergency Medical Services Act, 2007

(a)The Council shall, by such date in each year as may be prescribed by rules, submit to the State Government for approval a budget in the prescribed form for the next financial year, showing the estimated receipts and expenditure, and the sums which would be required from the State Government during that financial year.