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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Chattisgarh - Subsection

Section 38(3) in The Chhattisgarh Sah Chikitsa Parishad Act, 2001

(3)If the State Government is of the opinion that the provisions of the budget so forwarded to it are not adequate for carrying out the purposes of this Act, it shall return the budget to the Council for such modification as may be suggested by the State Government.