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[Cites 0, Cited by 0] [Section 49] [Entire Act]

Union of India - Subsection

Section 49(2) in The Indian Ports Act, 1908

(2)Such port-dues shall be called hospital port-dues and the [Central Government] [Substituted by the A.O, 1937 for "Local Government"] shall, in making any order under sub-section (1) have regard to any contributions made under section 36, sub-section (5) clause (d).