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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Bengal Presidency - Subsection

Section 15(1) in Calcutta Port Act, 1890

(1)A temporary vacancy caused by the absence on leave of any 5[elected or appointed Commissioner], for a period not less than three months nor more than one year shall be filled up by election 6[or appointment, as the case may be,]7 in the manner hereinbefore provided.