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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 60(3) in Arunachal Pradesh Housing Board Act, 2014

(3)Where any expenditure is incurred by the Board under the circumstances of extreme urgency as provided in sub-section (2), a report thereon indicating the source from which the expenditure was made shall be sent to the Government, as soon as practicable, for approval.