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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(i) in THE MAJOR PORT AUTHORITIES ACT, 2021

(i)“grave emergency” means a condition as determined by the Central Government wherein the Board is unable to discharge its duties appropriately and includes acts of sedition, non- performance, unlawful and illegal actions, negligence and financial misappropriation;