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] [Entire Act] State of Karnataka - Section Section 5 in Karnataka Maritime Board Act, 2015 5. Term of office of Members. - Subject to the provisions of this Act, the non official member of the Board, shall hold office during the pleasure of the Government and in any case for a period not exceeding two years.
