Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 118] [Entire Act] State of Karnataka - Subsection Section 118(2) in Karnataka Maritime Board Act, 2015 (2)Every order made under sub-section (1) shall as soon as may be after it is made, be laid before the State Legislature.
