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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jharkhand - Subsection

Section 2(xlvii) in Bihar Coal Mining Area Development Authority Rules, 1988

(xlvii)"Supplementary Statement of Receipts and Expenditure" will mean the statement to be paid before the Authority showing the estimated amount of further receipts and expenditure necessary in respect of a financial year over and above the receipts and expenditure for that year.