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4[19A. Fees.

Fees may be charged for providing assistance to ships for calibrating their Wireless Direction Finders and for rendering other services to vessels, at such rates as the Central Government may specify in the rules made under this Act.]

1. Subs. by Act 37 of 1976, s. 3, for "Customs-collector" (w.e.f. 15-4-1976).

2. Subs. by the A.O. 1950, for "the Provinces".

3. The word "or the Government." left out by the A.O. 1937.

4. Ins. by act 37 of 1976, s. 7 (w.e.f. 15-4-1976).



Light House Act, 1927 Back




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