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[Cites 0, Cited by 0] [Section 47(3)] [Section 47] [Entire Act]

Union of India - Subsection

Section 47(3)(a) in The Major Port Trusts Act, 1963

(a)in computing the compensation, there shall not be taken into account any rates or other charges which such person shall be liable to pay for using any wharf, dock, berth, quay, stage, jetty or pier provided by the Board;