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[Cites 0, Cited by 2] [Entire Act]

State of Kerala - Section

Section 22 in Guruvayoor Devaswom Act, 1978

22. Revised or supplementary budget.

- If in the course of any year the Committee considers it necessary to modify the figures shown in the budget with regard to its receipts or expenditure, it may submit a supplementary or revised budget to the Commissioner:Provided that no alteration shall be made in the working balance without the consent of the Commissioner.