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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Tamilnadu - Subsection

Section 58(1) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991

(1)The Board or market committee, as the case may be, shall prepare in Forms 41 and 42, respectively, for every year, a revised estimate for that year and a budget estimate for the succeeding year in respect of-
(a)
(i)pay and allowances to its employees; and
(ii)all the receipt and expenditure including the pay and allowances of its employees;
(b)the material alteration statement to the revised estimate; and
(c)final surrender statement tor the year in respect of pay and allowances of the employees so as to reach the Government on or before the 15th day of August, 1st day of January and 1st day of March of every year.