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[Cites 0, Cited by 0] [Section 33(3)] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(3)(b) in The Inland Waterways Authority Of India Act, 1985

(b)reconstitute the Authority by fresh appointment and in such case any persons who vacated their offices under clause (a) of sub-section (2) shall not be deemed disqualified for appointment: