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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Karnataka - Subsection

Section 10(1) in Karnataka Maritime Board Act, 2015

(1)The Board shall hold meetings at such time and places, and shall subject to the provisions of sub-sections (2), (3), (4) and [5] follow such procedure with regard to the transaction of business at its meetings as may be provided in the regulations.