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Union of India - Section

Section 53 in The Major Port Trusts Act, 1963

53. Exemption from, and remission of rates or charges .-A Board may, in special cases and for reasons to be recorded in writing, exempt either wholly or partially any goods or vessels or class of goods or vessels from the payment of any rate or of any charge leviable in respect thereof according to any scale in force under this Act or remit the whole or any portion of such rate or charge so levied.