Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 16] [Entire Act] Union of India - Section Section 9 in The Major Port Trusts Act, 1963 9. Eligibility of Trustee for re-appointment or re-election .-Any person ceasing to be a Trustee shall, unless disqualified under section 6, be eligible for re-appointment or re-election.
