Section 20(1) in The Khadi And Village Industries Commission Act, 1956
(1)The Commission shall, by such date in each year as may be prescribed, prepare and submit to the Central Government for approval [three separate budgets] [Substituted by Act 12 of 1987, Section 13 (w.e.f. 1.4.1988)] in the prescribed form for the next financial year, to be called the khadi budget [, the village industries budget and the general and miscellaneous budget] [Substituted by Act 12 of 1987, Section 13 (w.e.f. 1.4.1988)], showing the estimated receipts and expenditure in respect of khadi [,village industries and products of handicrafts and khadi and village industries respectively] [Substituted by Act 12 of 1987, Section 13 (w.e.f. 1.4.1988)] during that financial year.
