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[Cites 0, Cited by 0] [Section 62(4)] [Section 62] [Entire Act]

Union of India - Subsection

Section 62(4)(a) in The Major Port Trusts Act, 1963

(a)the Board may, in the case of animals and perishable or hazardous goods, give notice of removal of such goods although the period of one month or, as the case may be, of two months specified in sub-section (1) has not expired or give such shorter notice of sale and in such manner as, in the opinion of the Board, the urgency of the case requires;