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 83] [Entire Act] State of Karnataka - Subsection Section 83(4) in Karnataka Maritime Board Act, 2015 (4)The Board shall, on or before the tenth day of February, cause a copy of such estimates as provisionally approved by it, to be sent to the Government.
