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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(b) in Inland Vessels Act, 1917

(b)when the survey is to be made in any place of survey other than Calcutta, Madras, [or Bombay] [Substituted by the A. O. 1937. for " Bombay or Rangoon".], such additional fee in respect of the expense (if any) of the journey of the surveyor to the place as the State Government may by such notification direct.