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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Karnataka - Subsection

Section 51(3) in Karnataka Maritime Board Act, 2015

(3)Where no application has been made under sub-section (2), the surplus shall be applied by the Board for purposes of this Act:Provided that, in custom area proceeds of every sale under section 49 and 50 shall be applied subject to the Order specified in section 150 of the Customs Act, 1962.