Section 37(2)(a) in The Indian Ports Act, 1908

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Union of India - Subsection

Section 37(2)(a) in The Indian Ports Act, 1908

(a)the state Government, in the exercise of its control over expenditure debatable to the group, may [*] [The words "subject to the control of the G.G. in C." omitted by the A.O. 1937. The words in italics had been Substituted by Act 6 of 1916, Section 10 for the words with the previous sanction.] make rules with respect to expenditure of the found for the sake of the several ports of the group on the objects authorized by this Act [*] [The words "and shall cause effect to be given to any directions which the G.G. in C. may deem it necessary to issue with respect to such expenditure" omitted by the A.O. 1937.] and (b) the State Government may exercise its authority under section 34 as regards all the ports in the group collectively at as regards any of them separately.

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Union of India - Subsection

Section 37(2)(a) in The Indian Ports Act, 1908