Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Section 2] [Entire Act]

Union of India - Subsection

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

(e)"Deputy Chairman" means [the Deputy Chairman, or, as the case may be, a Deputy Chairman of a Board] [ Substituted by Act 17 of 1982, Section 2, for " the Deputy Chairman of a Board" (w.e.f. 31.5.1982).] and includes the person appointed to act in his place under section 14;