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State of Maharashtra - Section

Section 75 in The Maharashtra Maritime Board Act, 1996

75. Power to transfer moneys from general fund to specified account and vice versa.

The Board may, with the previous sanction of the Government, apply any sum out of the moneys credited to the General Fund of the Board towards meeting deficits, if any, in the particular or specified accounts such as pilotage account, if so maintained or transfer the whole or part of any surplus funds in such particular accounts to the General Fund of the Board.