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[Cites 0, Cited by 0] [Section 63] [Entire Act]

Union of India - Subsection

Section 63(4) in The Port Of New Mangalore Rules, 1976

(4)The registered clearing and forwarding agents shall also be required to open a deposit account with the port for such amount as may be fixed by the Conservator to meet their obligation for the prompt payment of port charges for the services rendered to them by the port.