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State of Karnataka - Section

Section 90 in Karnataka Maritime Board Act, 2015

90. Board to remedy defects and irregularities pointed out in audit report.

- The Board shall forthwith take into consideration any defects of irregularities that may be pointed out by the auditor, in the audit report on the income and expenditure of the Board and shall take such action thereon as the Board may think fit and shall also send a report of the action so taken to the Government.