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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Karnataka - Subsection

Section 76(2) in Karnataka Maritime Board Act, 2015

(2)The issue by the Board of such securities directly to and in the name of the board shall not operate to extinguish or cancel such securities, but every security so issued shall be valid in all respects as if issued to and in the name of any other person.