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

State of Madhya Pradesh - Subsection

Section 38(5) in The M.P. Sah Chikitsiy Parishad Adhiniyam, 2000

(5)The Council, may as and when required, pass a supplementary budget in such form and by such date as may be prescribed and the provisions of sub-sections (2), (3) and (4) shall apply to such supplementary budget.