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State of Karnataka - Section

Section 22 in Karnataka Maritime Board Act, 2015

22. Repayment of Capital with interest.

- The Board shall repay at such intervals and on such terms and conditions as the Government may determine the amount which is treated under clause (c) of sub-section (1) of section 20 as capital provided by the Government and with interest at such rate as may be fixed by the Government and such repayment of capital or payment of interest shall be deemed to be a part of the expenditure of the Board.