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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Karnataka - Subsection

Section 20(d) in Karnataka Maritime Board Act, 2015

(d)all rates, fees, rents and other sums of money due to the Government in relation to the non-major port, Inland Water Ways/Ferry Service and Coastal Protection Works immediately before such day, shall be deemed to be due to the Board;