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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(1)(j) in The Indian Ports Act, 1908

(j)for fixing the rates to be paid for the use of such moorings when belonging to the [Government] [Substituted by the A.O. 1950 for "Crown" which had been Substituted by the A.O. 1937 for "Govt.".] or of any boat, hawser or other thing belonging to the Government;