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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Uttarakhand - Subsection

Section 50(4) in Uttrarakhand Waqf Rules, 2017

(4)If the Board is satisfied that adequate provision has not been made in the budget, it shall have power to modify it in such manner as may be necessary to secure such provision and pass the budget before the beginning of the financial year to which it relates.