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[Cites 0, Cited by 0] [Section 50(4)] [Section 50] [Entire Act]

State of Tamilnadu - Subsection

Section 50(4)(a) in Tamil Nadu Maritime Board Act, 1995

(a)the Board may, in the case of animals and perishable or hazardous goods, give notice or removal of such goods although the period of one month or as the case may be, of two months specified in sub-section (1) has not expired or give such shorter notice of sale in such manner as in the opinion of the Board the urgency of the case requires;