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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Kerala - Subsection

Section 38(5) in Kerala Sports Act, 2000

(5)The State Sports Council shall in accordance with the suggestions, if any, given by the Government under sub-section (4), before 31st March of every year incorporate in its budget and in the budget of the District Sports Council alterations, corrections and modifications, and the budget so altered, corrected or modified, shall be passed by the State Sports Council.