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Union of India - Section

Section 11 in The Major Port Trusts Act, 1963

11. Saving provision for appointment of Trustee by Central Government after prescribed period .-Nothing in the foregoing provisions shall prevent a person being appointed by the Central Government to fill any vacancy in the office of a Trustee appointed by the Central Government after the expiration of the period specified in section 10, if for any reason it has not been possible for the Central Government to make the appointment within the said period.