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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Maharashtra - Subsection

Section 78(1) in The Maharashtra Maritime Board Act, 1996

(1)No expenditure shall be charged by the Board to capital without the previous sanction of the Government:Provided that, the Board may without such sanction charge to capital expenditure not exceeding such limit as may be specified and subject to such conditions as may be to capital imposed by the Government.