Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 28] [Entire Act] State of West Bengal - Subsection Section 28(5) in The West Bengal Maritime Board Act, 2000 (5)The Board or the person who is in charge of the management or operation of a port shall not demand or levy any charge other than those fixed under the provisions of this Act.
