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[Cites 0, Cited by 0] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(6) in The Indian Ports Act, 1908

(6)Subject to the provisions of any local law as to the disposal of any balance from time to time standing to the credit of a port fund account [or of a pilotage account] [Inserted by Act 35 of 1951, Section 191.],any such balance may be temporarily invested in such manner as the [Government] [Substituted by the A.O. 1937 for "Local Government"] may direct.