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[Cites 0, Cited by 1] [Section 65] [Entire Act]

Union of India - Subsection

Section 65(i) in The Major Port Trusts Act, 1963

(i)that an amount specified therein is due in respect of rates, fines, penalties or expenses chargeable under this Act or under any regulations or orders made in pursuance thereof, against such vessel, or by the owner or master of such vessel in respect thereof, or against or in respect of any goods on board such vessel; or