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[Cites 0, Cited by 0] [Section 57] [Entire Act]

Union of India - Subsection

Section 57(3) in THE MAJOR PORT AUTHORITIES ACT, 2021

(3)The Central Government may, with the concurrence of the Chief Justice of India suspend from office, the Presiding Officer in respect of whom reference has been made to the Chief Justice of India under sub-section (2) until the Central Government has passed orders on receipt of the report of the Chief Justice of India on such reference.