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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(1) in Rajasthan State Bus Terminal Development Authority Act, 2015

(1)The Authority shall prepare, in such form and at such time as may be prescribed by rules, its budget for each financial year showing estimated receipts and expenditure of the Authority, and forward the same for approval to the State Government.