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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Maharashtra - Subsection

Section 69(2) in The Maharashtra Maritime Board Act, 1996

(2)The Board shall pay forthwith into the sinking fund any amount which the person appointed under subsection (1) to conduct the annual examination of the fund may certify to be deficient unless the Government specifically sanctions a gradual readjustment.