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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(3) in The Haryana Advocates' Welfare Fund Rules, 2014

(3)The budget estimate of the income and expenditure for the next financial year shall be prepared by the Secretary and the same shall be placed before the Trustee Committee for approval before 31st of March every year.