Section 69(3) in The Maharashtra Maritime Board Act, 1996
(3)If the cash and current market value of the securities at the credit of a sinking fund are in excess of the amount which should be at its credit, the person appointed under sub-section (1) shall certify the amount of the excess and the Board may, with the previous sanction of the Government, reduce or discontinue the half-yearly contributions to the sinking fund required under section 67.
