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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(2) in The Maharashtra Electricity (Supply) Rules, 1963

(2)In respect of every journey to be undertaken by any member outside India, the Chairman shall obtain the prior approval of Government to such proposal and shall for that purpose furnish to Government full Particulars as to the necessity of the journey, the source of funds and the Board's Resolution in extenso hereon.