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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Maharashtra - Subsection

Section 20(c) in The Maharashtra Maritime Board Act, 1996

(c)all non.-recurring expenditure incurred by the State Government for or in connection with the purposes of the port up to such day and declared to be capital expenditure by the State Government shall be treated as the capital provided by the Government to the Board;