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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Karnataka - Subsection

Section 48(2) in Karnataka Maritime Board Act, 2015

(2)The goods shall be retained in the custody of the Board at the risk and expense of the owners of goods until such lien is discharged as hereinafter mentioned and godown and storage rent shall be payable by the party entitled to such goods for the time during which they may be so retained.