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[Cites 0, Cited by 1] [Section 83] [Entire Act]

State of Haryana - Subsection

Section 83(3) in Haryana Municipal Corporation Act, 1994

(3)The budget estimate received by the Government under sub-section (2), shall be returned to the Corporation before the 31st day of March after approval without any modification or with such modification as the Government may deem fit.