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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Karnataka - Subsection

Section 17(1) in Karnataka Maritime Board Act, 2015

(1)The Government shall appoint such person as in its opinion has the qualification, experience of and capabilities for development, operation, management and administration of ports and Inland Water ways specified in the regulation to be the Chief Executive officer of the Board.