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[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Karnataka - Subsection

Section 32(1)(a) in Karnataka Maritime Board Act, 2015

(a)stevedoring, landing, shipping or trans shipping passengers and goods between vessels in port and the wharves, piers, quays or docks belonging to or in the possession of the Board;