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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 80(3) in Jammu and Kashmir Municipal Corporation Act, 2000

(3)The budget estimates received by the Government under sub-section (2), shall be returned to the Corporation before the thirty first day of March after approval without any modification or with such modification as the Government may deem fit.