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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(2) in The Orissa Port Trust Act, 1962

(2)The term of office of the elected and nominated non-official trustee shall be a period of two years from the date the election or nomination, as the case may be, is notified by Government :Provided that the outgoing trustee shall continue in office until the election or nomination of his successor is notified under Section 4.