KARNATAKA MARITIME BOARD ACT, 2015

An Act to provide for the development and Management of Ports Inland Water Ways and the Coastal region in the State of Karnataka by establishing the Karnataka Maritime Board and to provide for matters connected therewith and incidental thereto

Act number

Act 41 of 2017

Year

2017

Enacted on

11-08-2017

In force from

23-08-2017

Jurisdiction

Karnataka State Act

Subjects

Shipping And Maritime Law

Read the full text of KARNATAKA MARITIME BOARD ACT, 2015 section by section on LawLens.

Official source: India Code