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[Cites 0, Cited by 0] [Section 51(1)] [Section 51] [Entire Act]

State of Karnataka - Subsection

Section 51(1)(c) in Karnataka Maritime Board Act, 2015

(c)in payment of the rates and expenses of landing, removing, storing or warehousing the same, and of all other charges due to the Board in respect thereof including demurrage (other than the penal demurrage) payable in respect of such goods for a period of four months from the date of landing;