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[Cites 0, Cited by 0] [Section 18(4)] [Section 18] [Entire Act]

State of Tripura - Subsection

Section 18(4)(b) in Tripura Board of Secondary Education Act, 1973

(b)If the budget estimate is returned under clause (a), the Board shall consider the comments and suggestions made by the State Government and may--
(i)If it thinks fit, revise the said estimate, or
(ii)if it does not think fit to revise the estimate, resubmit it in its original form to the State Government within one month of receiving it, together with its replies on the comments and suggestions made by the State Government.