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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Uttarakhand - Subsection

Section 49(10) in Uttrarakhand Waqf Rules, 2017

(10)If in the course of the year, a mutawalli finds it necessary to alter the figures shown in the budget with regard to receipts or the distribution of the amounts to be expended on the different services undertaken by him on behalf of the waqf, a supplementary or revised budget may be submitted to the Board.