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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Bengal Presidency - Subsection

Section 15(3) in Calcutta Port Act, 1890

(3)Nothing in this section shall prevent a person being elected or appointed as a Commissioner for a period shorter than three months in the place of an absent Commissioner, on the application of the Commissioners in meeting if the absentee is an elected Commissioner, or at the discretion of the Central Government if he is a Commissioner appointed by the Central Government.