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State of Gujarat - Section

Section 24 in The Gujarat Khadi and Village Industries Act, 2006

24. Budget.

- The Board shall prepare its budget for the next financial year in such form and at such time in each financial year, as may be prescribed by the State Government. The budget shall contain a statement showing estimated receipts and expenditure on capital and revenue accounts of the Board according to the programme and the Schedule of the stock and forward the same to the State Government.