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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Tamilnadu - Subsection

Section 19(c) in Tamil Nadu Maritime Board Act, 1995

(c)all non-recurring expenditure incurred by the Government for or in connection with the purposes of the port up to such day and declared to be capital expenditure by the Government shall be treated as the capital provided by the Government to the Board;