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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(c) in The Port Rules for the Port Of Visakhapatnam

(c)Goods opened for appraisement, examination or survey, which the owner does not intend to return to the Traffic Manager as laid down in clause (b) above must be removed from the port premises immediately after the appraisement, examination or survey shall have been completed.