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State of Karnataka - Section

Section 85 in Karnataka Maritime Board Act, 2015

85. Re-appropriation of amounts in estimates.

- Subject to any directions which the Government may give in this behalf, any sum of money or part thereof of which the expenditure has been authorized in an estimate for the time being in force sanctioned by the Government and which has not been so spent, may at any time be re-appropriated by the Board to meet any excess in any other expenditure authorized in the said estimate.