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[Cites 0, Cited by 2] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(3) in The Major Port Trusts Act, 1963

(3)[ Notwithstanding anything contained in clause (a) of sub-section (1), the right to fix rates vested in the Board shall vest in the Authority as from the date it is constituted under sub-section (1) of section 47-A] [ Inserted by Act 15 of 1997, Section 11 (w.r.e.f. 9.1.1997).].