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[Cites 0, Cited by 0] [Section 36(3)] [Section 36] [Entire Act]

State of Maharashtra - Subsection

Section 36(3)(a) in The Maharashtra Maritime Board Act, 1996

(a)in computing the compensation, there shall not be taken into account any rates or other charges which such person shall be liable to pay for using any wharf, dock, berth, quay, stage, jetty, pier or place of anchorage, provided by the Board;