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[Cites 0, Cited by 0] [Section 94(3)] [Section 94] [Entire Act]

State of Karnataka - Subsection

Section 94(3)(c) in Karnataka Maritime Board Act, 2015

(c)reconstitute the Board by appointment only for such period as it may consider necessary and in such a case the persons who vacated their offices under clause(a) of sub-section(2) shall not be deemed disqualified for such appointment merely because they were members of the Board when the Board was superseded: