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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Odisha - Subsection

Section 19(2) in The Orissa Port Trust Act, 1962

(2)If any such officer or servant acquires directly or indirectly any share or interest of the nature and in the manner referred to in Sub-section (1) he shall be liable to be removed from office by order of the authority haying the power so to do by or under the provisions of this Act.