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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Karnataka - Subsection

Section 16(3) in Karnataka Maritime Board Act, 2015

(3)The Government shall make suitable budgetary provisions as grants for subventions in aid of the revenues of the Board for carrying out the activities specified in sub section (2) and any other service oriented works in the State including establishment charges therefore.Chapter-III Staff of the Board