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[Cites 0, Cited by 1] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(b) in The Major Port Trusts Act, 1963

(b)the powers and duties conferred or imposed on the Chairman by or under this Act, which may also be exercised or performed by the Deputy Chairman or any officer of the Board and the conditions and restrictions, if any, subject to which such powers and duties may be exercised and performed:-