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State of Karnataka - Section

Section 48 in Karnataka Ayurvedic and Unani Practitioners' Registration and Medical Practitioners' Miscellaneous Provisions Rules, 1964

48. Consideration of Budget.

- The Board shall consider the estimate submitted to it and shall sanction the same, either without alterations or subject to such alterations as it deems fit:[Provided that if the budget estimates are not sanctioned by the Board before the fifteenth day a March in any particular year, the Government may sanction the same either without alterations or subject to such alterations as it deems fit.] [Added by Notification No. HMA 155 PIM 68, dated: 16th August 1968.]