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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Rajasthan - Subsection

Section 41(2) in The Rajasthan Homoeopathic Medicine Act, 1969

(2)The Board shall at such meeting decide upon the appropriations and ways and means contained in the budget estimate and pass the budget which shall be submitted to the State Government or to such other authority as the State Government may by order direct within fifteen days from the date of the meeting in which the budget is passed.