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[Cites 0, Cited by 0] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(2) in THE MAJOR PORT AUTHORITIES ACT, 2021

(2)The power of the Board to make regulations under sub-section (1) shall be independent of powers of any local authority to make regulations in respect of Major Port:Provided that in case of conflict between the regulations made by the local authority and those made by Board, the regulations made by Board shall prevail.D. IMPOSITION OF RATES