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State of Tamilnadu - Section

Section 43 in Tamil Nadu Maritime Board Act, 1995

43. Remission of rates or charges.

- The Board may, in special cases, and for reasons to be recorded in writing, exempt, either wholly or partly, any goods, vehicles, or vessels or class of goods, vehicles, or vessels from the payment of any rate or of any charge leviable in respect thereof according to any scale of rates in force under this Act or remit the whole or any portion of such rate or charge so levied.