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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Karnataka - Subsection

Section 77(1) in Karnataka Maritime Board Act, 2015

(1)No expenditure shall be charged by the Board to capital without the previous sanction of the Government:Provided that the Board may without such sanction charge to capital expenditure not exceeding such limit as may be specified and subject to such conditions as may be imposed by the Government.