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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of West Bengal - Subsection

Section 36(4) in The West Bengal Maritime Board Act, 2000

(4)No person authorised under sub-section (3) shall charge, or recover, for any of the services as aforesaid any sum in excess of the amount according to the scale of rates fixed by the Board under this chapter.