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Union of India - Section

Section 55 in The Major Port Trusts Act, 1963

55. Refund of overcharges .-No person shall be entitled to a refund of an overcharge made by a Board unless his claim to the refund has been preferred in writing by him or on his behalf to the Board within six months from the date of payment duly supported by all relevant documents:

Provided that a Board may of its own motion remit overcharges made in its bills at any time.