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[Cites 0, Cited by 3] [Section 110(3)] [Section 110] [Entire Act]

Union of India - Subsection

Section 110(3)(b) in The Major Port Trusts Act, 1963

(b)reconstitute the Board by fresh appointment and fresh election, and in such case, any persons who vacated their offices under clause (a) of sub-section (2) shall not be deemed disqualified for appointment or election, as the case may be, or