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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Uttarakhand - Subsection

Section 49(1) in Uttrarakhand Waqf Rules, 2017

(1)Every mutawalli of a waqf shall submit a budget at least thirty days before the beginning of the financial year to the Board showing its estimated receipts and expenditure for the ensuing financial year in Form 17:Provided that the budget so prepared shall be sustainable and deficit budget may be avoided.