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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(1)(a) in The Orissa Port Trust Act, 1962

(a)the Board constituted for the first time shall consist of such number of trustees, not being less than seven and more than eleven, as Government may, from time to time, determine, who shall be nominated by Government;