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State of Maharashtra - Section

Section 21 in The Maharashtra Maritime Board Act, 1996

21. Existing rates, etc., to continue until altered by Board

As from the appointed day, all rates, fees and other charges in relation to any port, shall unless and until varied in accordance with the provisions of this Act, continue to be levied and collected, at the same rate at which they were being levied and collected by the State Government before such day.