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[Cites 0, Cited by 0] [Section 71(2)] [Section 71] [Entire Act]

State of Maharashtra - Subsection

Section 71(2)(b) in The Maharashtra Maritime Board Act, 1996

(b)shall not be taken, without the previous sanction of the Government, if, at any time in any year the amount of such overdrafts, or other loans exceeds such amount not exceeding ten lakhs of rupees, as the Government may fix in this behalf: