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[Cites 0, Cited by 0] [Section 163(3)] [Section 163] [Entire Act]

State of Rajasthan - Subsection

Section 163(3)(a) in The Rajasthan District Boards Act, 1954

(a)If the Board modifies the budget under clause (b) of sub-section (2) by omitting or reducing any item or items of expenditure or rejects the budget as a whole under clause (c) of sub-section (2), it shall remit the modified budget or rejected Budget, as the case may be, to the Executive Committee for reconsideration.