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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Karnataka - Subsection

Section 18(1) in Karnataka Maritime Board Act, 2015

(1)The Board may from time to time prepare and notify, with prior approvals of the Government a schedule of the employees of the Board i.e. considered necessary, adequate and proper to maintain for the purposes of this Act and such schedule shall indicate therein the designations and grades of employees.