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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Karnataka - Subsection

Section 62(b) in Karnataka Maritime Board Act, 2015

(b)in the case of a duplicate security, after the lapse of six years from the date of the publication under sub-section (3) of section 60 of the list in which the security is first mentioned or from the date of the last payment of interest on the original security, whichever is later;