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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(2) in Karnataka Ports (Landing and Shipping Fees) Act, 1961

(2)Any person who evades or attempts to evade payment of fees fixed under sub-section (1) shall be liable to pay such penalty not exceeding twice the fees payable, as may be prescribed.