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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Haryana - Subsection

Section 38(3) in The Gurugram Metropolitan Development Authority Act, 2017

(3)The budget as modified or revised by the Authority, shall be forwarded to the State Government alongwith such number of authenticated copies, as may be required by the State Government and the State Government shall cause the report to be laid before the State Legislature.