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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Odisha - Subsection

Section 73(3) in The Orissa Port Trust Act, 1962

(3)In respect of any item of any scale of rates framed in pursuance of Section 70, 71 or 72 the Board, with the previous sanction of Government may fix maximum and minimum rates, and may levy any charges not exceeding the maximum and not below the minimum so fixed.