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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Odisha - Subsection

Section 38(4) in The Orissa Port Trust Act, 1962

(4)Notwithstanding such relinquishment, the Board may charge dues according to the scales laid down in Sections 70, 71 and 72 for the use of its works or appliances or for other services connected with that which has been relinquished without thereby incurring any liability under Section 37.