Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 23] [Entire Act] State of Rajasthan - Subsection Section 23(2) in Shri Sanwaliaji Temple Act, 1992 (2)A copy of the budget so passed shall be sent to the State Government which shall have a right to change, modify or curtail or enhance it and the budget so approved by the State Government shall be the budget of the Board for that financial year.
