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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Odisha - Subsection

Section 53(1) in The Orissa Port Trust Act, 1962

(1)In cases requiring immediate action the Board may, without prior sanction of Government, spend on any item of expenditure -
(a)a sum not exceeding two thousand rupees in excess of the sum allotted for the item in the approved estimates; and
(b)a sum not exceeding three thousand rupees on any item for which no funds are allotted for the year in the said estimates,