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 25] [Entire Act] State of Karnataka - Subsection Section 25(1) in Karnataka Maritime Board Act, 2015 (1)The Board may, subject to any other law for the time being in force, execute such works within or outside the limits of ports and provide such appliances as it may deem necessary or expedient.
