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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Karnataka - Subsection

Section 86(2) in Karnataka Maritime Board Act, 2015

(2)If any sum exceeding such limit as may have been fixed in this behalf under sub-section (1) is so expended by the Board on a pressing emergency, the circumstances shall be forthwith reported by the Chief Executive officer to the Government, together with an explanation of the way in which it is proposed by the Board to cover such extra expenditure.