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State of Karnataka - Section

Section 74 in Karnataka Maritime Board Act, 2015

74. Power to transfer moneys from general account to specified particular account and vice-versa.

- The Board may, with the previous sanction of the Government, apply any sum out of the moneys credited to the general account of the port towards meeting deficits, if any, in the particular or specified account such as pilotage account, if so maintained or transfer the whole or part of any surplus funds in such particular account to the general account of the port.