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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 47(1) in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014

(1)Every Committee shall prepare and pass the budget of its income and expenditure for the ensuing year In such manner and in such form and within such period as may be prescribed and shall submit it to the Managing Director of the Board and the Managing Director shall place the same before the Board for approval. The board shall approve the budget with or without modification within two months from the date of receipt thereof. If the budget is not returned by the Managing Director within two months, it shall be deemed to have been approved.