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State of Jharkhand - Section

Section 38 in The Jharkhand Area Autonomous Council Act, 1994

38. Submission of budget by the Council.

(1)Every year the Council shall prepare the budget relating to the subjects specified in Schedule 3 for the next financial year in the prescribed form and send it by the date fixed by the State Government for inclusion in the State budget.
(2)Every year the Council may submit by the date fixed by the State Government, supplementary budget relating to the subjects specified in Schedule 3.
(3)The State Government may approve the budget and Supplementary budget submitted by the Council with such modification as it may deem fit.