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[Cites 0, Cited by 0] [Section 15] [Entire Act]

NCT Delhi - Subsection

Section 15(3) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998

(3)The budget, as approved by the Government, shall be returned to the Board within two months from the date of the receipt thereof and if it is not so returned within two months, it shall be presumed that the budget, as presented by the Board, has been duly approved by the Government.