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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Karnataka - Subsection

Section 77(2) in Karnataka Maritime Board Act, 2015

(2)Nothing in sub-section (1) shall be deemed to require the further sanction of the Government in any case where the actual expenditure incurred as a charge to capital exceeds the expenditure sanctioned in this behalf by the Government unless the excess is more than ten percent of the expenditure so sanctioned.