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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of West Bengal - Subsection

Section 36(2) in The West Bengal Maritime Board Act, 2000

(2)The Board may, if so requested by the owner, take charge of his goods for the purpose of performing the services under sub-section (1) and shall give a receipt in such Form as the Board may specify.