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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Karnataka - Subsection

Section 86(1) in Karnataka Maritime Board Act, 2015

(1)Subject to the provisions of section 85 no sum exceeding such amount as the Government may fix in this behalf shall, save in cases of emergency, be expended by, or on behalf of, the Board unless such sum is included in some estimate of the Board at the time in force which has been finally sanctioned by the Government.