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

Bengal Presidency - Subsection

Section 14(1) in Calcutta Port Act, 1890

(1)Every vacancy in the office of an elected Commissioner or of a Commissioner appointed by name caused by the expiration of the term of office of such Commissioner shall be filled by election or appointment, as the case may be, within one month immediately preceding the date of expiration of such term.