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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Karnataka - Subsection

Section 81(1) in Karnataka Maritime Board Act, 2015

(1)Subject to such conditions as may be specified by the Government, where the board is of opinion that any amount due to or any loss, whether of money or of property incurred by the Board is irrecoverable., the Board may sanction the writing off the said amount or loss: