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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Gujarat - Subsection

Section 20(1)(d) in The Gujarat Maritime Board Act, 1981

(d)Outstanding recovery of rates. - all rates, fees, rents and other sums of money due to the State Government in relation to the port immediately before such day, shall be deemed to be due to the Board.