Section 33(1)(b) in The Inland Waterways Authority Of India Act, 1985

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Union of India - Subsection

Section 33(1)(b) in The Inland Waterways Authority Of India Act, 1985

(b)that the Authority has persistently made default in complying with any direction issued by the Central Government under this Act or in the discharge of the functions and duties imposed on it by or under the provisions of this Act and as a result of which default the financial position of the Authority or the administration of any national waterway has deteriorated; or

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Union of India - Subsection

Section 33(1)(b) in The Inland Waterways Authority Of India Act, 1985