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[Cites 0, Cited by 0] [Section 163(3)] [Section 163] [Entire Act]

State of Rajasthan - Subsection

Section 163(3)(f) in The Rajasthan District Boards Act, 1954

(f)If before such date, as may be fixed by rule in this behalf, the Board has not passed or has not been deemed to have passed a budget and the Chairman has not submitted any budget or budgets under the provisions of clause (e), the State Government may call upon the Chairman to furnish such information, as it may require and may prepare a budget for the Board and such budget shall be deemed to have been passed by the Board.