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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Tamilnadu - Subsection

Section 95(1) in Tamil Nadu Maritime Board Act, 1995

(1)Without prejudice to the foregoing provisions of this Chapter, the Board shall, in the discharge of its functions under this Act, be bound by such directions on question of policy, as the Government may give in writing to it, from time to time.