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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Karnataka - Subsection

Section 20(c) in Karnataka Maritime Board Act, 2015

(c)all non-recurring expenditures incurred by the Government for or in connection with purposes of the non-major ports, Inland Water Ways/Ferry Service and Coastal Protection Works up to such day and declared to be capital expenditure by the State Government shall be treated as the capital provided by the Government to the Board;