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Indian Ports Act, 1908 48. Port-due not to be chargeable in certain cases No port-due shall be chargeable in respect of- (a) any pleasure-yacht, or (b) any vessel which. having left any port., is compelled to re-enter it by stress of whether or in consequence of having sustained any damage, or (c) any vessel which, having entered 59[any port 60[in the territories which, immediately before the 1st November, 1956, were comprised in the States of Madras and Andhra] or the Port of Gopalpur in the State of Orissa], leaves it within forty-eight hours without discharge or taking in any passengers or cargo.    |
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