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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Karnataka - Subsection

Section 36(5) in Hindu Religious Institutions and Charitable Endowments Act, 1997

(5)The authority to whom the budget is presented shall as far as may be within sixty days of the receipt of the proposal consider it and pass orders sanctioning the budget with or without any alteration, omission or addition as it may deem fit, after considering the remarks if any made by the immediate controlling authority under sub-section (6).