Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 38] [Entire Act] State of Jharkhand - Subsection Section 38(3) in The Jharkhand Area Autonomous Council Act, 1994 (3)The State Government may approve the budget and Supplementary budget submitted by the Council with such modification as it may deem fit.
