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Union of India - Section

Section 16 in Mumbai Port Trust (Licensing of Stevedores and Allied Matters) Regulations, 2012

16.

Notwithstanding anything contained in these Regulations, Stevedoring licences that may be in force on the date of issue of these Amendment Regulations shall be deemed to have been issued under these Regulations and shall continue to be valid till the expiry of the period of such licences.