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

State of Karnataka - Subsection

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

(e)all suits and other legal proceedings instituted by or against the Government immediately before such day for any matter in relation to non-major port, Inland Water Ways/Ferry Service and Coastal Protection Works, may be continued by or against the Board.