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[Cites 0, Cited by 0] [Section 352S] [Entire Act]

Union of India - Subsection

Section 352S(b) in The Merchant Shipping (Amendment) Act, 2002

(b)in such instalments, becoming due at such dates, as may be notified and if any amount due from such person remains unpaid after the date on which it became due, it shall from that due date bear interest at a rate determined by the said Assembly until it is paid.