Section 1(2) in Calcutta Port (Pilotage) Act, 1948

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State of West Bengal - Subsection

Section 1(2) in Calcutta Port (Pilotage) Act, 1948

(2)It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint in this behalf.

16th May, 1948, vice Notification No.27-M(III)/47, dated 19th May, 1948, see Gazette of India, 1948, Pt.I, p.556.