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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Karnataka - Subsection

Section 92(1) in Karnataka Maritime Board Act, 2015

(1)As soon as may be after the first day of April in every year and not later than such date as may be fixed in this behalf by the Government, the Board shall submit to the Government a detailed report of the administration of the ports during the preceding year ending on the thirty-first day of March in such form as the Government may be prescribed.