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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Uttar Pradesh - Subsection

Section 42(2) in The U.P. Homoeopathic Medicine Act, 1951

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