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[Cites 0, Cited by 0] [Section 94(3)] [Section 94] [Entire Act]

State of Tamilnadu - Subsection

Section 94(3)(c) in Tamil Nadu Maritime Board Act, 1995

(c)reconstitute the Board by appointment only for such period as they may consider necessary and, in such a case, the persons who vacated their offices under clause (a) of sub-section (2) shall not be deemed disqualified for such appointment merely because they were members of the Board when the Board was superseded: