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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Maharashtra - Subsection

Section 48(3) in The Maharashtra Maritime Board Act, 1996

(3)Upon the production before any officer appointed by the Board in that behalf of a document purporting to be a receipt for, or release from, the amount of such lien, executed by the person by whom or on whose; behalf such notice has been given, the Board may permit such goods to be removed after taking reasonable care with respect to the authenticity of such document.