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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Bengal Presidency - Subsection

Section 14(2) in Calcutta Port Act, 1890

(2)Every vacancy in the office of a Commissioner appointed by the Central Government by virtue of an office caused by the expiration of the learn of office of such Commissioner or other wise shall be filled by appointment within one month of the occurrence of such vacancy.