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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 60(1) in Arunachal Pradesh Housing Board Act, 2014

(1)The financial sanctioning power of the Chairman of the Board shall be at par with the sanctioning power of Development Commissioner (Finance), in the State Government of Arunachal Pradesh as delegated from time to time, beyond which shall be sanctioned by the State Government.