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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Karnataka - Subsection

Section 83(1) in Karnataka Maritime Board Act, 2015

(1)The Board shall on or before the thirty first day of January in each year, hold a special meeting at which the Chief Executive officer of the Board shall cause to be submitted an estimate of the income and expenditure of the Board for the next financial year, in such form as the Government may prescribe.