Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Karnataka - Section Section 113 in Karnataka Maritime Board Act, 2015 113. Power of Government to make first regulations. - Notwithstanding anything contained in this Act, the first regulations under this Act shall be made by the Government and shall have effect on being published in the official Gazette.
