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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Karnataka - Subsection

Section 60(4) in Karnataka Maritime Board Act, 2015

(4)If at any time before the Board becomes discharged under the provisions of this Act from the liability in respect of any security the whole of which is alleged to have been lost, stolen or destroyed such security is found, any order passed in respect thereof under this section shall be cancelled.