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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Karnataka - Subsection

Section 8(2) in Karnataka Ports (Landing and Shipping Fees) Act, 1961

(2)All moneys received under this Act, all moneys received under the Indian Ports Act, 1908, to be credited in the Port Fund Account and all other moneys received on account of any port under any other law or otherwise, shall be credited in the Port Fees Fund Account of that port.