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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of West Bengal - Subsection

Section 43(1) in The West Bengal Maritime Board Act, 2000

(1)No expenditure shall be charged by the Board to capital without previous sanction of the State Government:Provided that the Board may, without such sanction, charge to capital expenditure, riot exceeding such limit as may be specified, and subject to such conditions as may be imposed, by the State Government.