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State of Maharashtra - Section

Section 24 in The Maharashtra Industrial Development Rules, 1962

24. Budget and programme of work.

(1)The Corporation shall submit to the State Government for approval before the 1st day of February of each year the annual financial statement and programme of work for the succeeding financial year.
(2)The annual financial statement and the supplementary financial statement, if any, shall be in Form 'A', and the programme of work in Form 'B'.
(3)[* * *] [Deleted by G. N. of 19.11.1965.]
(4)The Corporation shall also forward to the State Government with its programme of work, a note giving history and description of each scheme including inter alia the progress made, expenditure incurred and receipts accrued in the previous years in respect of continuing schemes. The note shall, in particular, bring out the financial implications of each scheme.