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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Maharashtra - Subsection

Section 87(2) in The Maharashtra Maritime Board Act, 1996

(2)If any sum exceeding such limit as may have been fixed in this behalf under sub-section (1) is so expended by the Board on a pressing emergency, the circumstances shall be forthwith reported by the Chief Executive Officer to the Government together with an explanation of the way in which it is proposed by the Board to cover such extra expenditure.