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State of Gujarat - Section

Section 16 in Bombay Ferries and Inland Vessels Act, 1868

16. [Application of proceeds of tolls, farms and penalties.] [Section 16 which is repealed, except in the City of Bombay, by the Bombay Local Boards Act, 1884 (Bombay 60 of 1959, section 2, and schedule]

Rep. Bombay 1 of 1884.