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

Union of India - Subsection

Section 6(2) in The Port Of New Mangalore (Rates For The Use Of Wharf) Rules, 1977

(2)In the case of cargo, other than that mentioned in sub-rule (1), the wharfage dues shall be calculated in accordance with the unit of weight measurement or liquid measure specified in the classification against each item of the goods in the said Schedule.