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[Cites 0, Cited by 0] [Section 117] [Entire Act]

State of Himachal Pradesh - Subsection

Section 117(1) in The Himachal Pradesh Panchayati Raj Act, 1994

(1)Every Panchayat shall prepare annually in such form and in such manner and by such date, as may be prescribed, budget estimates, of its receipts and expenditure for the next financial year.