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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(2) in The Port Of New Mangalore (Goods In Transit) Rules, 1976

(2)In the case of goods shut out by one vessel and subsequently shipped by another vessel the free period shall count up to twenty-one days, including Sundays and Port holidays and thereafter transit fees shall be payable till the goods are shipped.