Section 20(b) in Karnataka Maritime Board Act, 2015
(b)all debts, obligations and liabilities incurred, all contracts entered into, and all matters and things engaged to be done by, with or for the Government immediately before such day, for or in connection with the purposes of the non-major port, Inland Water Ways/Ferry Service and Coastal Protection Works shall be deemed to have been incurred, entered into and engaged to be done by, with, or for the Board;
