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[Cites 0, Cited by 0] [Section 110(1)] [Section 110] [Entire Act]

State of Tamilnadu - Subsection

Section 110(1)(l) in Tamil Nadu Maritime Board Act, 1995

(l)the reception, porterage, storage and removal of goods brought within the premises of the Board, for the exclusive conduct of these operation by the Board or persons employed by the Board, and for declaring the procedure to be followed for taking charge of goods which may have been damaged before landing, or may be alleged to have been so damaged;