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[Cites 0, Cited by 0] [Section 133(2)] [Section 133] [Entire Act]

Union of India - Subsection

Section 133(2)(a) in The Major Port Trusts Act, 1963

(a)every Trustee of the Board of Trustees of the port of Bombay or Madras holding office as such immediately before the application of this Act to the port of Bombay or Madras, as the case may be, shall be deemed to have been appointed or elected as such under this Act and shall continue to hold such office after such application until a Board of Trustees in respect of that port is constituted under the provisions of this Act;