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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Karnataka - Subsection

Section 11(2) in Karnataka Maritime Board Act, 2015

(2)In addition to the committees under sub section (1), the Board may from time to time constitute from amongst its members one or more committees consisting of such number as the Board may consider necessary for the purpose of discharging such of its duties and functions as may be delegated to such committee or committees.