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[Cites 0, Cited by 0] [Section 35(1)] [Section 35] [Entire Act]

State of West Bengal - Subsection

Section 35(1)(ii) in The West Bengal Maritime Board Act, 2000

(ii)direct that within certain limits to be specified in the order, it shall not be lawful, without the express sanction of the Board, to land or ship any goods or passengers out of, or into, a vessel, not being a seagoing vessel, of any class specified in the order, except at such dock, berth, wharf, quay, stage, jetty, pier or place of anchorage.