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[Cites 0, Cited by 0] [Section 74(1)] [Section 74] [Entire Act]

State of Gujarat - Subsection

Section 74(1)(f) in The Gujarat Maritime Board Act, 1981

(f)such sums as may, from time to time, be agreed upon by the Board and the State Government or the Central Government or any other authority, as a reasonable contribution payable by the Board towards the expenses in connection with the watch and ward functions of the Police Force or the Central Industrial Security Force or any other Force which the State Government or the Central Government or any other authority, as the case may be, may establish and maintain for the protection of the port and the docks, warehouses and other property of the Board;