Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Karnataka - Subsection

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

(ii)debentures or other securities (including the Board Securities) for money issued by or on behalf of any local authority, Improvement Board or Port Trust under the authority or any law for the time being in force in the State.