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[Cites 0, Cited by 0] [Section 188] [Entire Act]

State of Goa - Subsection

Section 188(5) in The Goa Panchayat Raj Act, 1994

(5)If the Zilla Panchayat fails to approve the budget estimate on or before the date mentioned in sub-section (1), the Chief Executive Officer shall forward the budget estimate to the Government and the Government shall approve it with or without modification. The budget as approved by the Government shall be certified by the Government and thereupon shall be deemed to have been duly approved by the Zilla Panchayat.