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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Himachal Pradesh - Subsection

Section 54(4) in Himachal Pradesh Waqf Rules, 2016

(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.