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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Madhya Pradesh - Subsection

Section 65(9) in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980

(9)The Director or any other officer authorised by him shall return the budget with his sanction in accordance with sub-rule (8) before the commencement of the new market year :Provided that in case the budget is not received by the Market Committee duly sanctioned the Market Committee may incur expenditure as provided for in the budget in respect of salary and other allowances of the staff of the Market Committee and other routine expenditure and if it is not approved within sixty days from the date of receipt, it shall be deemed to have been duly approved by the Director or any other officer authorised by him.