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Union of India - Section

Section 69 in Inland Vessels Act, 1917

69. [ Exemption to Government vessels from fees. [Substituted by Act 35 of 1977, Section 31, (w.e.f. 1.5.1978).]

The State Government may, by notification in the Official Gazette, exempt all or any mechanically propelled vessel belonging to or in the service of Government from payment of any fees payable by or under this Act.] [New sections inserted by 35 of 2007 (w.e.f. 17.9.2007) ]