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[Cites 0, Cited by 1] [Section 60] [Entire Act]

Union of India - Subsection

Section 60(2) in The Major Port Trusts Act, 1963

(2)The goods shall be retained in the custody of the Board at the risk and expense of the owners of the goods until such lien is discharged as hereinafter mentioned; and godown or storage rent shall be payable by the party entitled to such goods for the time during which they may be so retained.