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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Tamilnadu - Subsection

Section 42(1) in Tamil Nadu Maritime Board Act, 1995

(1)Whenever the Government consider it necessary in the pubic interest so to do, they may, by order in writing together with a statement of reasons therefor, direct the Board to cancel any of the scales in force or modify the same within such period as the Government may specify in the order.