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 50(4)] [Section 50] [Entire Act] State of Karnataka - Subsection Section 50(4)(b) in Karnataka Maritime Board Act, 2015 (b)controlled goods may be sold in accordance with the provisions of sub-section (4) of section 49.