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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Uttarakhand - Subsection

Section 63(8) in Uttrarakhand Waqf Rules, 2017

(8)If, in the course of the year, the Board finds it necessary to alter the figures shown in the budget with regard to the receipts or the distribution of the amounts to be expended on the different services undertaken by the Board, a supplemental or revised budget may be framed and got sanctioned in the manner provided in these rules and copies thereof forwarded to the Government.