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[Cites 0, Cited by 0] [Section 163(3)] [Section 163] [Entire Act]

State of Rajasthan - Subsection

Section 163(3)(d) in The Rajasthan District Boards Act, 1954

(d)The Chairman shall lay such budget or amended budget before the Board and the Board shall discuss it and by special resolution either pass it as a whole or reject it as a whole.