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[Cites 0, Cited by 0] [Section 19(3)] [Section 19] [Entire Act]

State of Odisha - Subsection

Section 19(3)(a) in The Orissa Port Trust Act, 1962

(a)any person, who is a member of the Board of Directors of any company or corporation owned or controlled by Government, from the operation of Sub-section (1); and