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[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

State of Uttarakhand - Subsection

Section 26(1)(b) in Uttarakhand Disaster Mitigation, Management and Prevention Act, 2005

(b)If any sum granted by the State Government remains wholly or partly unspent in any financial year, the unspent sum may be carried forward to the next financial year and taken into account in determining the sum to be provided by the State Government for that year.