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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Karnataka - Subsection

Section 62(iii) in Karnataka Maritime Board Act, 2015

(iii)when a new security or securities has or have been issued upon conversion, consolidation or sub-division under section 61; the Board shall be discharged from all liability in respect of the security or securities so paid or in place of which a duplicate or new security or securities has or have been issued,-