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State of Karnataka - Section

Section 108 in Karnataka Maritime Board Act, 2015

108. Protection of action done in good faith.

- No suit or other legal proceeding shall lie against the Board or any member or employee thereof in respect of anything which is in good faith done or intended to be done under this Act or any rule or regulation made thereunder, or for any damage sustained by any vessel in consequence of any defect in any of the mooring, hawsers or other things belonging to or under the control of the Board.