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State of Karnataka - Section

Section 72 in Karnataka Maritime Board Act, 2015

72. General Fund of the Board.

- The Board shall have and maintain its own fund called the General Fund of the Board to which shall be credited all moneys received by it including grants by the Government subventions, loans and advances, and as the Conservator of the Ports and of their approaches or as the body appointed under section 36 of the Indian Ports Act, 1908.