Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] State of Madhya Pradesh - Subsection Section 6(3) in The M.P. Municipalities (Budget Estimates) Rules, 1962 (3)If the whole amount of a sanctioned estimate or expenditure cannot be spent during the current year the balance should be provided for in the estimate under preparation.
