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 2] [Entire Act] State of Karnataka - Subsection Section 2(v) in Karnataka Maritime Board Act, 2015 (v)"port approaches" in relation to a port means those parts of the navigable rivers and channels leading to the port in which the Indian Ports Act 1908 (Central Act 15 of 1908) is in force;
