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[Cites 0, Cited by 0] [Section 73(1)] [Section 73] [Entire Act]

State of Karnataka - Subsection

Section 73(1)(a) in Karnataka Maritime Board Act, 2015

(a)the interest and instalments of principal due in respect of any loan that may have been raised or obtained by the Board or for the repayment of which the Board may be liable and payments to the sinking fund established for such loan;