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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Karnataka - Subsection

Section 53(i) in Karnataka Maritime Board Act, 2015

(i)that an amount specified therein is due in respect of rates, fines, penalties or expenses chargeable under this Act or under any regulations or order made in pursuance thereof, against such vessel, or by the owner or master of such vessel in respect thereof, or against or in respect of any goods on board such vessels; or