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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 12(6) in Arunachal Pradesh Heritage Act, 2015

(6)The State Authority shall be required to prepare its Annual budget in respect of the next financial year with its estimated receipts and expenditure under the fund and forward to State Government for approval of the same. The State Government shall thereafter accord the same with or without modification.