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[Cites 0, Cited by 0] [Section 47(2)] [Section 47] [Entire Act]

Union of India - Subsection

Section 47(2)(c) in THE MAJOR PORT AUTHORITIES ACT, 2021

(c)does not, after due notice in writing, proceed to carry out effectually any work or repair or provide any appliance which is necessary in the opinion of the Central Government for the purposes of this Act.