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[Cites 0, Cited by 0] [Section 43] [Entire Act]

Union of India - Subsection

Section 43(a) in The Indian Ports Act, 1908

(a)until her owner or master, or some other person, has paid or secured to the satisfaction of such officer the amount of all port-dues, fees and charges, and of all fines, penalties and expenses to which the vessel or her owner or master is liable under this Act;