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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Uttarakhand - Subsection

Section 13(3) in Uttarakhand River Valley (Development and Management) Act, 2005

(3)The Authority shall prepare in such form and at such time, as may be prescribed, its budget for the next financial year showing the estimated income and expenditure and shall forward a copy thereof to the State Government before February 15 every year such budget be laid before the Authority in the annual general meeting for approval.