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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2) in The Port Of New Mangalore (Rates For The Use Of Wharf) Rules, 1977

(2)Whenever required by the Traffic Manager of the said port to call for and inspect them, all necessary documents shall be produced by shippers or consignees or their agents at the time of shipping or loading of goods.