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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(21) in Mumbai Port Trust (Licensing of Stevedores and Allied Matters) Regulations, 2012

(21)He shall not assign, transferrer or in any manner part with any interest or benefit in or under the licence to any other person without prior approval in writing of the Chairman.