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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Karnataka - Subsection

Section 63(1) in Karnataka Maritime Board Act, 2015

(1)the property vested or which may hereinafter during the currency of the loans become vested in the Board other than,-
(i)any sum set apart by the Board,-
(a)as the sinking fund for the purpose of paying off any loan; or
(ii)the provident or pension fund established by the Board;