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[Cites 0, Cited by 0] [Section 36(4)] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(4)(c) in The Indian Ports Act, 1908

(c)any balance of the proceeds sale under section 14 where no right to the balance has been established on a claim made within three years from the date of the sale, shall be credited in the port fund account of the port.