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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

Bengal Presidency - Subsection

Section 17(2)(a) in Calcutta Port Act, 1890

(a)who, at any time after he becomes a Commissioner, shall be absent from six consecutive meetings without having the permission in that behalf of the Commissioners or who having such permission shall be absent from the meetings for period exceeding one year; or