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

State of Tamilnadu - Subsection

Section 10(1) in Chennai Unified Metropolitan Transport Authority Rules, 2019

(1)The Authority shall prepare a budget of estimated receipts and expenditure in respect of the next financial year in Form-I and shall forward the same to the Government on or before 15th September of every year.