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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Odisha - Subsection

Section 21(3) in The Orissa Boat Rules, 2004

(3)In case of his failure to salvage the boat the authorities concerned shall take immediate steps for its salvage and the expenses incurred therefore shall be recovered from the boat owner within a specified time frame under the provisions of the Orissa Pubic Demands Recovery Act, 1962.