[Expenditure in pilotage account.]-- Repealed by the Port Trust and Ports (Amendment) Act, 1951 (35 of 1951), s. 194 (w.e.f. 16-7-1951).Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.