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[Cites 0, Cited by 0] [Section 75(2)] [Section 75] [Entire Act]

Union of India - Subsection

Section 75(2)(a) in THE MAJOR PORT AUTHORITIES ACT, 2021

(a)anything done primarily by the Board of Trustees and Tariff Authority for Major Ports under the Major Port Trusts Act, 1963 (38 of 1963) in respect of any rule, notification, inspection, order or notice made or issued or any appointment or declaration made or any operation undertaken or any direction given or any proceeding taken or any penalty, punishment, forfeiture or fine imposed under the Major Port Trusts Act, 1963, shall, insofar as it is not inconsistent with the provisions of this Act, be deemed to have been done or taken under the corresponding provisions of this Act;