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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Karnataka - Subsection

Section 76(3) in Karnataka Maritime Board Act, 2015

(3)The purchase by the Board or the transfer, assignment or endorsement to the Board of any security issued by the Board, shall not operate to extinguish or cancel any such security but the same shall be valid and negotiable in the same manner and to the same extent as if held by or transferred or assigned or endorsed to any other person.