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[Cites 0, Cited by 0] [Section 16(4)] [Section 16] [Entire Act]

State of Gujarat - Subsection

Section 16(4)(c) in The Gujarat Special Economic Zone Act, 2004

(c)The Developer or his agent may fix and collect tariff from the vessels entering in the minor port within the Zone and on the goods landed and shipped at the port in accordance with the directions of the Gujarat Maritime Board;