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[Cites 0, Cited by 2] [Section 44] [Entire Act]

Union of India - Subsection

Section 44(4) in The Wakf Act, 1995

(4)If in the course of the financial year the mutawalli finds it necessary to modify the provisions made in the budget in regard to the receipt or to the distribution of the amounts to be expended under the different heads, he may submit to the Board a supplementary or a revised budget and the provisions of sub-section (3) shall, as far as may be, apply to such supplementary or revised budget.