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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Karnataka - Subsection

Section 9(2)(a) in Karnataka Ports (Landing and Shipping Fees) Act, 1961

(a)the State Government may make rules with respect to the expenditure of the fund for the sake of the several ports of the group on the objects authorised by this Act and the Indian Ports Act, 1908; and