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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(3) in Brahmaputra Board Act, 1980

(3)The Master Plan shall be submitted to the Central Government as soon as may be after it has a been prepared or, as the case may be, revised and the Central Government shall, after consultation with the State Government concerned , approve the same subject to such modifications as it may deem fit.