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[Cites 0, Cited by 0] [Section 94(2)] [Section 94] [Entire Act]

State of Karnataka - Subsection

Section 94(2)(c) in Karnataka Maritime Board Act, 2015

(c)all property vested in the Board shall, until the Board is reconstituted under clause(b) or clause(c) of sub-section(3), vest in the Government.