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[Cites 0, Cited by 0] [Section 73(1)] [Section 73] [Entire Act]

State of Karnataka - Subsection

Section 73(1)(f) in Karnataka Maritime Board Act, 2015

(f)such sums as may, from time to time, be agreed upon by the Board and the Government or the Central Government or any other authority as a reasonable contribution payable by the Board towards the expenses in connection with the watch and ward functions of the Police force or the Central Industrial Security Force or any other force which the Government or the Central Government or any other authority, as the case may be, may establish and maintain for the protection of the port and the docks, warehouses and other property of the Board;