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[Cites 0, Cited by 0] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(3) in THE MAJOR PORT AUTHORITIES ACT, 2021

(3)Notwithstanding anything contained in this section, controlled goods may be sold at such time and in such manner as the Central Government may direct.Explanation.-- For the purposes of this section, the expression “controlled goods” means the goods, the price or disposal of which is regulated under any law for the time being in force.