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[Cites 0, Cited by 0] [Section 98] [Entire Act]

Union of India - Subsection

Section 98(8) in The Major Port Trusts Act, 1963

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