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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Odisha - Subsection

Section 32(2) in The Orissa Port Trust Act, 1962

(2)Government may also at any time require that any vessel, belonging to or in the service of Government shall be permitted to come, alongside any wharf, quay, stage, jetty or pier belonging to the Board in preference to all other vessels at the time in the port and it shall be incumbent on the Board to give effect to any such requisition.