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[Cites 0, Cited by 0] [Section 38(1)] [Section 38] [Entire Act]

Bengal Presidency - Subsection

Section 38(1)(b) in Calcutta Port Act, 1890

(b)that the Commissioners have persistently made default in the performance of the duties imposed on them by or under the provisions of this Act or of any other law and as a result of such default the financial position of the Commissioners or the administrations of the Port has greatly deteriorated.