Section 9(1)(ii) in The Shipping Development Fund Committee (Abolition) Act, 1986

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Union of India - Subsection

Section 9(1)(ii) in The Shipping Development Fund Committee (Abolition) Act, 1986

(ii)demand and recover all the income in respect of which he is appointed receiver of any such ship or other assets and to appropriate the same in the discharge of rents, taxes and other dues and outgoings affecting the same and in payment of the liabilities of the shipowner under any mortgage, hypothecation or charge to the Central Government; or

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Union of India - Subsection

Section 9(1)(ii) in The Shipping Development Fund Committee (Abolition) Act, 1986