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[Cites 0, Cited by 0] [Section 35(1)] [Section 35] [Entire Act]

State of Gujarat - Subsection

Section 35(1)(a) in Gujarat State Disaster Management Act, 2003

(a)The Authority shall, by such date in each year as may be prescribed, submit to the State Government for approval a budget in the prescribed form for the next financial year, showing the estimated receipts and expenditure, and the sums which would be required from the State Government during that financial year.