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[Cites 0, Cited by 11] [Section 4(1)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(1)(n) in The Admiralty (Jurisdiction And Settlement Of Maritime Claims) Act, 2017

(n)dues in connection with any port, harbour, canal, dock or light tolls, other tolls, waterway or any charges of similar kind chargeable under any law for the time being in force;