Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 11] [Entire Act] State of Odisha - Subsection Section 11(2) in The Orissa Port Trust Act, 1962 (2)The Chairman or in his absence the Vice-Chairman or, in the absence of both, any Trustee chosen by the Trustees present from amongst themselves, shall preside at a meeting of the Board.
