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[Cites 0, Cited by 0] [Section 49(1)] [Section 49] [Entire Act]

State of Karnataka - Subsection

Section 49(1)(c) in Karnataka Maritime Board Act, 2015

(c)if any lien of any ship-owner for freight or other charges of which notice has been given has not been discharged and if the person claiming such lien for freight or other charges has made to the Board an application for such sale.