Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 20] [Entire Act] State of Maharashtra - Subsection Section 20(d) in The Maharashtra Maritime Board Act, 1996 (d)all rates, fees, rents and other sums of money due to the Government in relation to the port, immediately before such day, shall be deemed to be due to the Board;
