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[Cites 0, Cited by 0] [Section 78] [Entire Act]

Union of India - Subsection

Section 78(4) in The Wakf Act, 1995

(4)On receipt of the decision of the State Government under sub-section (3), the Board shall incorporate in its budget all the alterations, corrections, modifications finally suggested by the State Government and the budget as so altered, corrected or modified, shall be the budget which shall be passed by the Board.