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[Cites 0, Cited by 0] [Section 106] [Entire Act]

State of Karnataka - Subsection

Section 106(2) in Karnataka Maritime Board Act, 2015

(2)The Board may, if it thinks fit, consult the Local Advisory Committee concerned on any business coming before it, and shall do so in respect of such business as the Government may, by general or special order in this behalf, specify or when required by the regulations so to do.