Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 18] [Entire Act] State of Karnataka - Subsection Section 18(2) in Karnataka Maritime Board Act, 2015 (2)The qualification, remuneration, terms and conditions of service and the method of recruitment of the employees of the board shall be such as may be specified by the regulations.
