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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Uttar Pradesh - Subsection

Section 48(6) in Uttar Pradesh Rural Housing Board Act, 1983

(6)The Rural Housing Commissioner may, at any time during the financial year for which a budget has been approved by the State Government, lay before the Board a supplementary budget and the foregoing provisions of this section shall mutatis mutandis apply to such supplementary budget.