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[Cites 0, Cited by 0] [Section 94(3)] [Section 94] [Entire Act]

State of Karnataka - Subsection

Section 94(3)(b) in Karnataka Maritime Board Act, 2015

(b)reconstitute the Board by fresh appointment and in such case, any person who vacated their offices under clause(a) of sub-section (2) shall not be deemed disqualified for appointment; or