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[Cites 0, Cited by 0] [Section 48(3)] [Section 48] [Entire Act]

Union of India - Subsection

Section 48(3)(b) in THE MAJOR PORT AUTHORITIES ACT, 2021

(b)re-constitute the Board by making fresh appointment to all posts of the Board on such terms and conditions as the Central Government may consider necessary, and in such case, any person who stand removed from their offices under clause (a) of sub-section (2) shall be deemed disqualified for appointment.