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[Cites 0, Cited by 0] [Section 73(2)] [Section 73] [Entire Act]

State of Karnataka - Subsection

Section 73(2)(a) in Karnataka Maritime Board Act, 2015

(a)be deposited in the State Bank of India or any Nationalized Banks as defined in clause(d) of section 2 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970, or any corporation or financial institution controlled or managed by the Government as the Board may decide; or