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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Uttarakhand - Subsection

Section 50(1) in Uttrarakhand Waqf Rules, 2017

(1)The Chief Executive Officer shall prepare the budget for all the auqafs under the direct management of the Board for the next ensuing financial year by January of the current financial year in Form 18 containing all details of estimates of receipts and expenditure for the next financial year.