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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Tamilnadu - Subsection

Section 45(2) in Tamil Nadu Maritime Board Act, 1995

(2)The Board may, after considering the representation, if any, made by the person to whom notice is issued under sub-section (1), determine the amount due from such person and there upon such person shall pay the amount so determined.