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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Maharashtra - Subsection

Section 43(4) in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983

(4)If the committee for any reason fails to adopt the budget by the first day of March, the Chief Executive Officer shall before the fifth day of March, submit the budget, prepared by him to the Metropolitan Commissioner for approval.