Section 76(1) in Karnataka Maritime Board Act, 2015
(1)For the purposes of any investment which the Board is authorized to make under this Act, it shall be lawful for the Board to reserve and set apart any securities to be issued by it on account of any loan to which the consent of the Government has been given,provided that the intention to so reserve and set apart such securities has been notified as a condition to the issue of the loan.
