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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18(2) in The Inland Steam Vessels (Madhya Pradesh) Rules, 1962

(2)The currency of the written permission shall be feed by the Canal Officer who issued it with due regard to the circumstances and the distance to be reversed in each case subject to a maximum period of fourteen days.