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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Maharashtra - Subsection

Section 84(8) in The Maharashtra Maritime Board Act, 1996

(8)Where such estimate is not sanctioned by the Government before the commencement of the financial year to which it relates, the Government may authorise the Board to incur such expenditure as may be necessary in the opinion of the Government until such time as the approval of the estimate by the Government is communicated to the Board.