Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 35] [Entire Act] Union of India - Subsection Section 35(3) in The Indian Ports Act, 1908 (3)[ The Government may, in special cases, remit the whole or any portion of the fees chargeable under sub-section (1) or sub-section (1), or sub-section (2).] [Added by Act 35 of 1951,Section 190.]
