Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Karnataka - Subsection Section 4(a) in Karnataka Maritime Board Act, 2015 (a)has been removed or dismissed from the service of Central or any State Government or of a local authority or of a corporation owned or controlled by the State or Central Government; or
