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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of West Bengal - Subsection

Section 35(3) in The West Bengal Maritime Board Act, 2000

(3)If, after the publication of the order under sub-section (1), any vessel as aforesaid, while within the limits so specified, so anchors, fastens or lies, it shall be lawful for the Board to cause the same to be removed out of the said limits at the expense of the master or the owner or the agent of the vessel.