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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Karnataka - Subsection

Section 11(1) in Karnataka Maritime Board Act, 2015

(1)The Board may from time to time constitute such committee or committees consisting of one or more of the Members of the Board and such other members as it may deem necessary from time to time for providing advice to the Board in carrying out its function under the Act on such terms and conditions as may be prescribed.