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

State of Gujarat - Subsection

Section 78(1) in The Gujarat Maritime Board Act, 1981

(1)No expenditure shall be charged by the Board to capital without the previous sanction of the State 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 imposed by the State Government.