Section 83(3)(a) in The Major Port Trusts Act, 1963

[Cites 0, Cited by 0] [Section 83(3)] [Section 83] [Entire Act]

Union of India - Subsection

Section 83(3)(a) in The Major Port Trusts Act, 1963

(a)withdraw the whole or any part of the certified excess in which case the Trustees in whose names the sinking fund is invested under sub-section (1) of section 82, shall forthwith transfer securities of the requisite current market value, or cash and securities of the requisite current market value, to the Board, or

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 83(3)(a) in The Major Port Trusts Act, 1963