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] [Section 8] [Entire Act] State of Karnataka - Subsection Section 8(2) in Karnataka Maritime Board Act, 2015 (2)A member appointed under sub-section (1) shall hold office for the remainder period only as the member in whose place he has been appointed would have held office if the vacancy had not occurred.
