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[Cites 0, Cited by 0] [Section 54] [Entire Act]

Union of India - Subsection

Section 54(2) in The Major Port Trusts Act, 1963

(2)[If the Authority fails or neglects to comply with the direction under sub-section (1)] [ Substituted by Act 15 of 1997, Section 21, for certain words (w.r.e.f. 9.1.1997).] within the specified period, the Central Government may cancel any of such scales or make such modifications therein as it may think fit:Provided that before so cancelling or modifying any scale the Central Government shall consider any objection or suggestion which may be made by [the Authority] [ Substituted by Act 15 of 1997, Section 21, for " the Board" (w.r.e.f. 9.1.1997).] during the specified period.