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[Cites 0, Cited by 0] [Section 3119] [Entire Act]

Bengal Presidency - Subsection

Section 3119(2) in Calcutta Port Act, 1890

(2)If such owner or person does not comply with the requisition in the notice served upon him or published under sub-section (1), the Commissioners may, at any time after the expiration of one month from the date on which the notice was so served or published, sell the goods by public auction after giving notice of the sale in the manner prescribed in section 119.