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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Maharashtra - Subsection

Section 33(2) in The Maharashtra Truck Terminal (Regulation of Location) Act, 1995

(2)After the receipt of the approved budget estimates, the State Government may, as far as practicable, before the beginning of the next year, suggested to the Authority, such modification therein as the State Government may deem fit, and the Authority shall carry out such modifications in the budget estimates in such manner as the Authority may think fit.