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 7 in Karnataka Maritime Board Act, 2015 7. Eligibility of re-appointment. - Any person ceasing to be a member shall, unless disqualified under section 4, be eligible for reappointment.
