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[Cites 0, Cited by 0] [Section 44] [Entire Act]

Union of India - Subsection

Section 44(2) in The Indian Ports Act, 1908

(2)The authority to whom the requisition is directed shall proceed to levy such sum in the manner prescribes in section 42, and a certificate purporting to be made by the authority appointed to receive port-dues, fees and other sufficient prima facie proof of such a mountain any proceeding under section 42 and also (in case the amount payable is disputed) in any subsequent proceeding under section 59.