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[Cites 0, Cited by 0] [Section 108] [Entire Act]

State of Maharashtra - Subsection

Section 108(10) in The Maharashtra Maritime Board Act, 1996

(10)the safe, efficient and convenient use, management and control of the docks, wharves, quays, jetties, buildings and other works constructed or acquired by, or vested in the Board, or of any land or foreshore acquired by, or vested in, the Board under this Act;