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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of West Bengal - Subsection

Section 36(5) in The West Bengal Maritime Board Act, 2000

(5)Any person as aforesaid shall, if so required by the owner of any goods, perform in respect of such goods any of the services referred to in sub-section (1) and, for that purpose, take charge of the goods and give a receipt in such Form as the Board may specify.