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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Puducherry - Subsection

Section 13(4) in Puducherry Hindu Religious Institutions Act, 1972

(4)If, in the course of a financial year, the institution finds it necessary to modify the provisions made in the budget in regard to the receipt or to the distribution of the amounts to be expended under the different heads, it may submit to the Commissioner a supplementary or revised budget.