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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(2)(viii) in The Orissa Port Trust Act, 1962

(viii)being a person to whom, or a member of a firm or incorporated company to which, any of the functions specified in Clauses (a) and (e) of Sub-section (1) of Section 36 shall have been relinquished under Section 38.