Section 9(2) in The Administrators-General Act, 1963

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Union of India - Subsection

Section 9(2) in The Administrators-General Act, 1963

(2)The Administrator-General shall not take proceedings under this section unless he is satisfied, that there is apprehension of misappropriation, deterioration or waste of such assets if such proceedings are not taken by him or that such proceedings are otherwise necessary for the protection of the assets.

Maharashtra:-In its application to the State of Maharashtra, in section 9 of the Administrators-General Act, 1963, in sub-section (1) in clause (a) for the words "two lakhs", the words "ten lakhs" shall be substitutedMaharashtra Act 12 of 2002, Section 2 (w.e.f. 15-3-2002)

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Union of India - Subsection

Section 9(2) in The Administrators-General Act, 1963