Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Karnataka - Subsection

Section 70(b) in Karnataka Maritime Board Act, 2015

(b)shall not be taken without the previous sanction of the Government, if at any time in any year the amount of such over drafts, or other loans exceeds such amount not exceeding fifty lakhs of rupees as the Government may fix in this behalf;