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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(1) in The Orissa Port Trust Act, 1962

(1)With effect from such date as Government may by notification appoint, there shall be in respect of a port a Board charged with the responsibility of development, management, regulation and administration of such port and the duties of carrying out the provisions of this Act to be known as the Board of Trustees for such port.