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[Cites 0, Cited by 0] [Section 38(2)] [Section 38] [Entire Act]

Bengal Presidency - Subsection

Section 38(2)(b) in Calcutta Port Act, 1890

(b)all the powers and duties which may, by or under the provisions of this Act or of any other law, be exercised or performed by or on behalf of the Commissioners, shall, until the Commissioners are reconstituted under clause (b) or clause (c) of sub-section (3), be exercised and performed by such person or persons as the Central Government may direct;