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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Gujarat - Subsection

Section 84(8) in The Gujarat Maritime Board Act, 1981

(8)Where any such estimate is not sanctioned by the State Government before the commencement of the financial year to which it relates, the State Government may authorise the Board to incur such expenditure as may be necessary in the opinion of the State Government until such time as the approval of the estimate by the State Government is communicated to the Board.