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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Karnataka - Subsection

Section 22(2)(i) in The Karnataka Marine Fishing (Regulation) Act, 1986.

(i)the qualifications of the members of the Appellate Board other than the Chairman, the fees and allowances payable to the Chairman and other members of the Appellate Board and the procedure of the Appellate Board ;