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State of Tamilnadu - Section

Section 39 in Tamil Nadu Maritime Board Act, 1995

39. Rates for combination of services.

- The Board may, from time to time, frame a consolidated scale of rates for any combination of the services specified in section 37 or for any combination of such service or services with any user or permission to use any property belonging to, or in the possession or occupation of, the Board, as specified in section 38.