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[Cites 0, Cited by 1] [Section 39] [Entire Act]

Union of India - Subsection

Section 39(1) in The Indian Ports Act, 1908

(1)within twenty-four hours after the arrival within the limits of any port subject to this Act of any vessel liable to the payment of port-dues under this payment of port-dues under this Act, the master of the vessel shall report her arrival to the port.