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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Karnataka - Subsection

Section 83(8) in Karnataka Maritime Board Act, 2015

(8)Where any such estimate is not sanctioned by the Government before the commencement of the financial year to which it relates, the Government may authorize the Board to incur such expenditure as may be necessary in the opinion of the Government until such time as the approval of the estimate by the Government is communicated to the Board.