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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Karnataka - Subsection

Section 49(4) in Karnataka Maritime Board Act, 2015

(4)Notwithstanding anything contained in this section, controlled goods may be sold at such time and in such manner as the Government may direct.Explanation. - In this section and section 50 " controlled goods " means goods the price or disposal of which is regulated under any law for the time being in force.