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[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Karnataka - Subsection

Section 25(2)(zf) in Karnataka Maritime Board Act, 2015

(zf)without prejudice to the above, to provide or ensure providing of such other services and other facilities as are in the opinion of the Board necessary for the operation of ports in the state.