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[Cites 0, Cited by 0] [Section 61] [Entire Act]

Union of India - Subsection

Section 61(4) in The Major Port Trusts Act, 1963

(4)Notwithstanding anything contained in this section, arms and ammunition and controlled goods may be sold at such time and in such manner as the Central Government may direct.Explanation.-In this section and section 62-
(a)"arms and ammunition" have the meanings respectively assigned to them in the Arms Act, 1959;
(b)"controlled goods" means goods the price or disposal of which is regulated under any law for the time being in force.