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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Jharkhand - Subsection

Section 10(1) in Jharkhand Tourism Development and Registration Act, 2015

(1)The Authority shall prepare a budget every year in respect of the financial year next ensuing, showing the estimated receipts and expenditures of the Authority and shall forward it to the State Government such number of copies thereto as may be prescribed by Rules and the State Government may issue any directive as may be considered expenditure for the purpose of this Act.