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(5) in Karnataka Maritime Board Act, 2015 (5)The Government may sanction the estimate or may return it with remarks and may call for such additional information, as it may deem necessary.
