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Union of India - Section

Section 3 in The Port Of New Mangalore (Rates For The Use Of Wharf) Rules, 1977

3. Goods to be placed at appointed places.

- All goods intended for shipment or landing within the limits of the Port of New Mangalore shall be placed at such place or places as the Traffic Manager of the said port may from time to time by notice affixed to some conspicuous part of his office specify.