Section 32(1)(b) in The Land Ports Authority of India Act, 2010

[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(1)(b) in The Land Ports Authority of India Act, 2010

(b)that the Authority has persistently defaulted in complying with any direction issued by the Central Government under this Act or in the discharge of the functions and duties imposed on it by or under the provisions of this Act and as a result of default the financial position of the Authority or the administration of an integrated check post has deteriorated; or

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Union of India - Subsection

Section 32(1)(b) in The Land Ports Authority of India Act, 2010