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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Gujarat - Subsection

Section 20(3) in The Gujarat Maritime Board Act, 1981

(3)[ Notwithstanding anything contained in sub-section (1), the State charges shall be levied by the State Government under section 22A.] [Sub-section (3) inserted by Gujarat 15 of 2008, dated 30th September 2008 (w.r.e.f 01-04-2008)]