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[Cites 0, Cited by 0] [Section 63A] [Entire Act]

State of Maharashtra - Subsection

Section 63A(2) in Maharashtra Public Trust Rules, 1951

(2)subject to the provisions of sub-rule (1), for the expenditure up to rupees forty lacs, the Principal Secretary and Remembrancer of Legal Affairs of Law and Judiciary Department, shall have the powers to accord sanction to the proposals relating thereto; and