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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Bengal Presidency - Subsection

Section 24(3) in Calcutta Port Act, 1890

(3)Investment of sinking fund.- Such sinking fund shall be invested in 3[public securities or in such other securities as the Central Government may approve in this behalf], in the names of two trustees, one being the Commissioner, and the other a person to be appointed by the 4[Central Government].