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State of Maharashtra - Section

Section 34 in The Maharashtra Truck Terminal (Regulation of Location) Act, 1995

34. Supplementary budget.

- The Chief Executive Officer may, at any time during the year for which a budget has been approved by the Authority, lay before the Authority a supplementary budget estimate and the provisions of section 31, 32 and 33 shall, so far as may be, apply to such supplementary budget estimates.