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 33(1)] [Section 33] [Entire Act] State of Karnataka - Subsection Section 33(1)(b) in Karnataka Maritime Board Act, 2015 (b)after the expiry of such period as may be prescribed by regulations from the date of taking charge of such goods by the Board.