Section 14(1) in The M.P. Vyavsayik Parkisha Mandal Adihniyam, 2007
(1)The Board shall prepare in such manner as may be by regulations, the budget for the ensuing financial year and forward it to the State Government for its sanction not later than the thirty-first day of January preceding such financial year and the State Government may pass such orders with reference thereto as it thinks fit and shall communicate the same to the Board by the thirty-first day of March preceding such financial year and the Board shall give effect to such orders :Provided that if no sanction is communicated to the Board by the thirty-first day of March referred to above, the budget shall he deemed to have been sanctioned by the State Government without any modification.
