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[Cites 0, Cited by 0] [Section 108] [Entire Act]

State of Maharashtra - Subsection

Section 108(11) in The Maharashtra Maritime Board Act, 1996

(11)the reception, porterage, storage and removal of goods brought within the premises of the Board, for the exclusive conduct of these operations by the Board or persons employed by the Board, and for declaring the procedure to be followed for taking charge of goods which may have been damaged before landing, or may be alleged to have been so damaged;