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[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

State of Maharashtra - Subsection

Section 31(1)(ii) in The Maharashtra Maritime Board Act, 1996

(ii)direct that within certain limits to be specified therein it shall not be lawful without the express sanction of the Board, to land or ship any goods or passengers, out of, or into, any vessel not being sea-going vessel of any class, specified in such order, except at such dock, berth, wharf, quay, stage, jetty, pier or place of anchorage.