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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Odisha - Subsection

Section 73(1) in The Orissa Port Trust Act, 1962

(1)Every scale and every statement of conditions framed by the Board under Section 70, 71 or 72 shall be submitted to Government for sanction, and when so sanctioned and published in the Official Gazette, shall have the force of law; and may, in like manner, from time to time, be amended or added to by the Board.