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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Karnataka - Subsection

Section 66(2) in Karnataka Maritime Board Act, 2015

(2)Where any sinking fund has, before the appointed day, been established by any authority in respect of a loan raised by it, for which loan, the Board is liable under this Act, the sinking fund so established by that authority shall be deemed to have been established by the Board under this section.