Section 7(2)(a) in The Major Port Trusts Act, 1963

[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(2)(a) in The Major Port Trusts Act, 1963

(a)every person elected or appointed by name to be a Trustee shall hold office to which he is elected or so appointed, for a term of two years commencing on the 1st day of April next following his election or appointment, as the case may be:

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Union of India - Subsection

Section 7(2)(a) in The Major Port Trusts Act, 1963