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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Maharashtra - Subsection

Section 87(1) in The Maharashtra Maritime Board Act, 1996

(1)Subject to the provision of section 86, no sum exceeding such amount as the Government may fix in this behalf shall, save in cases of emergency, be expended by, or on behalf of, the Board unless such sum is included in some estimate of the Board at the time in force which has been finally sanctioned by the Government.