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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(a) in The Port Of New Mangalore (Goods In Transit) Rules, 1976

(a)Three working days (excluding Sundays and Port holidays) following the date of the complete discharge of the goods from the vessel on to jetties, quays or wharves, when goods are landed from the vessel into lighters, barges or other floating craft, the three working days shall be calculated from the date of complete discharge of the goods from the lighters, barges, or other floating craft on the jetties, quays or wharves.