Section 8(2)(vi) in The Orissa Port Trust Act, 1962

[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(2)(vi) in The Orissa Port Trust Act, 1962

(vi)having a share or interest in the occasional sale to the Board, to a value not exceeding two thousand rupees in any one financial year, of any article in which he trades; or

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State of Odisha - Subsection

Section 8(2)(vi) in The Orissa Port Trust Act, 1962