| Repealed by Act 1 of 1938, S. 2 and Sch.] |
| [Passed by the Indian Legislature.] |
| (Received the assent of the Governor General on the 17th March, 1931.) |
An Act further to amend the Indian Ports Act, 1968, for a certain purpose.
Whereas it is expedient further to amend the Indian Ports Act, 1908 (XV of 1908), for the purpose hereinafter appearing; It is hereby enacted as follows:-
1. Short title:- 1[* * *]
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Prior to repeal by Act 1 of 1938, Section 1 read as:
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1. Short title.- This Act may be called the Indian Ports (Amendment) Act, 1931.
1 Repealed by Act 1 of 1938, S. 2 and Sch.
2. Amendment of section 6, Act XV of 1908:- 1[* * *]
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Prior to repeal by Act 1 of 1938, Section 2 read as:
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2. Amendment of section 6, Act XV of 1908.- In sub-section (1A) of section 6 of the Indian Ports Act, 1908, for the words "at piers, jetties, landing-places, wharves, quays, docks, warehouses and sheds" the words "in any port subject to this Act" shall be substituted.
1 Repealed by Act 1 of 1938, S. 2 and Sch.