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[Cites 0, Cited by 0] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(5) in The Indian Ports Act, 1908

(5)[] [The original sub-section (3)and (4),re-numbered as sub-section (4) by (5) respectively, by Act 6 of 1916, Section 6.] An order increasing or imposing port-dues under this section shall not take effect till the expirations of sixty days from the day on which the order was published in the Official Gazette.