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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of West Bengal - Subsection

Section 24(1) in The West Bengal Maritime Board Act, 2000

(1)Notwithstanding the provisions of this chapter, a vessel, owned or hired by the Central Government or the State Government, or plying on official duty and for non-commercial purpose, shall be exempt from payment of the rates.