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[Cites 0, Cited by 0] [Section 121(10)] [Section 121] [Entire Act]

State of Uttarakhand - Subsection

Section 121(10)(b) in Uttarakhand Panchayati Raj Act, 2016

(b)Where any expenditure under any head providing for the refund, of taxes is incurred in excess of the amount approved or sanctioned under that head, provisions shall be made without delay for such expenditure by the variation or alteration of the budget.