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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Gujarat - Subsection

Section 61(4) in The Gujarat Maritime Board Act, 1981

(4)If at any time before the Board become discharged under the provisions of this Act from liability in respect of any security the whole of which is alleged to have been lost, stolen or destroyed such security is found, any order passed in respect thereof under this section shall be cancelled.