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[Cites 0, Cited by 0] [Section 38(3)] [Section 38] [Entire Act]

Bengal Presidency - Subsection

Section 38(3)(c) in Calcutta Port Act, 1890

(c)reconstitute the Commissioners by appointment only for such period as it may consider necessary and in such a case, the persons who vacated their offices under clause (a) of sub-section (2) shall not be deemed disqualified for such appointment merely because they were Commissioners at the time of supersession: