Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 38(2)] [Section 38] [Entire Act]

Bengal Presidency - Subsection

Section 38(2)(c) in Calcutta Port Act, 1890

(c)all property vested in the Commissioners shall, until the Commissioners are reconstituted under clause (b) or clause (c) of sub-section (3), vest in the Central Government.