Section 19(2)(d) in Inland Vessels Act, 1917

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Union of India - Subsection

Section 19(2)(d) in Inland Vessels Act, 1917

(d)the rates other than those mentioned in Schedule I according to which the fees payable in respect of surveys are to be calculated in the case of all or any of the places of survey within the territories under its administration; and

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Union of India - Subsection

Section 19(2)(d) in Inland Vessels Act, 1917