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[Cites 0, Cited by 0] [Section 64] [Entire Act]

Union of India - Subsection

Section 64(3) in The Indian Ports Act, 1908

(3)In any of the said ports said for the shipment and landing of goods the consent referred to in section 21, sub-section (4), may be given by the principle officer of customs at such port or by any other officer appointed in that behalf by the [Government] [Substituted by the A.O. 1937. for "Local Government"].