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[Cites 0, Cited by 0] [Section 110(1)] [Section 110] [Entire Act]

State of Tamilnadu - Subsection

Section 110(1)(ab) in Tamil Nadu Maritime Board Act, 1995

(ab)the nature and amount of indemnity to be given by a person applying for the payment of interest in the Board securities alleged to have been wholly or partly lost, stolen or destroyed, or for the issue of duplicate Board securities;