Section 67(1) in Karnataka Maritime Board Act, 2015
(1)The sums so set apart by the Board under sub-section (1) of section 66 and the sums forming part of any sinking fund referred to in sub-section (2) of that section shall be invested in public securities or in such other securities as the Government may approve in this behalf and shall be held by the Board in trust for the purposes of this Act.
