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[Cites 0, Cited by 0] [Section 94(2)] [Section 94] [Entire Act]

State of Karnataka - Subsection

Section 94(2)(b) in Karnataka Maritime Board Act, 2015

(b)all powers and duties which may, by or under the provisions of this Act or of any other law, be exercised or performed by or on behalf of the Board, shall until the Board is reconstituted under clause(b) or clause(c) of sub-section(3) be exercised and performed by such person or persons as the Government may direct;