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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(2) in The Paradip Port Trust (Distraint or Arrest and Sale of Vessels) Regulations, 1988

(2)Upon acceptance of the tender, the buyer shall deposit with the Port an amount representing 30 days' Port dues, fees and charges as may be estimated by the Deputy Conservator to be payable for such period.