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[Cites 0, Cited by 0] [Section 36(3)] [Section 36] [Entire Act]

State of Karnataka - Subsection

Section 36(3)(a) in Karnataka Maritime Board Act, 2015

(a)in computing the compensation, there shall not be taken into account any rates or other charges, which such person shall be liable to pay for using any dock, berth, wharf, quay, stage, jetty, pier or place of anchorage, provided by the Board;