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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 31(3) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997

(3)A market committee may at any time during the year for which any Budget has been sanctioned, cause a revised or supplementary budget to be passed and sanctioned in the same manner as if it were in Original Budget.