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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(1) in Rail Land Development Authority (Constitution) Rules, 2007

(1)The Authority shall prepare in such form and at such time in each financial year as may be prescribed a budget for the next financial year showing the estimated receipts and expenditure of the Authority and forward the same to the Central Government after its approval by the Board.