Section 1949 in The Cochin Port Trust Employees (House Building Advance) Family Benefit Fund Regulations, 1998
1949.
G.S.R. 657(E), dated 5th November, 1998. - In exercise of the powers conferred by sub-section (i) of Section 124, read with Sub-section (i) of Section 21 of the Major Ports Act, 1963 (38 of 1963), the Central Government hereby approves the Cochin Port Trust Employees (HBA) Family Benefit Regulations, 1998 made by the Board of Trustees for the Port of Cochin and set in the table annexed to this notification.The said regulations shall come into force on the date of publication of this notification in the Official Gazette.
