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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Maharashtra - Subsection

Section 32(1) in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018

(1)The Executive Officer shall, at least one month before the commencement of each financial year, prepare in the prescribed manner and form a budget estimate of receipts and expenditure of the Temple Trust for the following year, and place it before the Committee which may approve it without modifications or with such modifications as it may deem fit.