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Union of India - Section

Section 9 in Mumbai Port Trust (Licensing of Stevedores and Allied Matters) Regulations, 2012

9.

The Chairman shall report any violation of the terms and conditions of the stevedoring licence by the stevedore to the Government and may pending enquiry, suspend for a period not exceeding three months, licence issued to the stevedore if he finds it expedient and necessary to do so in the interest of the Port.