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[Cites 0, Cited by 0] [Section 94(2)] [Section 94] [Entire Act]

State of Tamilnadu - Subsection

Section 94(2)(b) in Tamil Nadu Maritime Board Act, 1995

(b)all the powers and duties which may, by or under the provisions of this Act, or of any other law, be exercised or performed by or on behalf of the Board, shall until the Board is reconstituted under clause (b) or clause (c) of sub-section (3), be exercised and performed by such person or persons as the Government may direct;