Section 3(3)(e) in The Land Ports Authority of India Act, 2010

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Union of India - Subsection

Section 3(3)(e) in The Land Ports Authority of India Act, 2010

(e)two representatives, one of whom shall be from recognised bodies of workers and the other shall be from traders, to be appointed by the Central Government; and

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Union of India - Subsection

Section 3(3)(e) in The Land Ports Authority of India Act, 2010