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[Cites 0, Cited by 0] [Section 85] [Entire Act]

Union of India - Subsection

Section 85(b) in The Major Port Trusts Act, 1963

(b)shall not be taken, without the previous sanction of the Central Government, if at any time in any year the amount of such overdrafts or other loans exceeds [such amount as the Central Government may fix in this behalf and different amounts may be fixed with respect to different Boards]: