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[Cites 0, Cited by 0] [Section 218(2)] [Section 218] [Entire Act]

Union of India - Subsection

Section 218(2)(e) in The Merchant Shipping Act, 1958

(e)the procedure by which any such fees may be collected or recovered and the manner in which the proceeds of such fees, after deduction of the cost of collection, shall be utilised for the purpose specified in clause (d).