Section 73 in The Gujarat Maritime Board Act, 1981
73. General account of port.
- All moneys received by or on behalf of a Board under the provisions of this Act and all moneys received by it as the Conservators of the Ports and of their approaches or as the body appointed under Section 36 of the Indian Ports Act, 1908 (15 of 1908) shall be credited to a fund called the General Account of the Minor Ports.
