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[Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act]

State of Tamilnadu - Subsection

Section 33(1)(a) in Tamil Nadu Maritime Board Act, 1995

(a)in the case of goods, received for carriage by railway, be governed by the provisions of the Railways Act, 1989 (Central Act 24 of 1989); and