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[Cites 0, Cited by 0] [Section 51(1)] [Section 51] [Entire Act]

State of Karnataka - Subsection

Section 51(1)(b) in Karnataka Maritime Board Act, 2015

(b)in payment, according to their respective priorities, of the liens and claims excepted in sub-section(2) of section 47 from the priority of the lien of the Board;