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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(1)(b) in The Shipping Development Fund Committee (Abolition) Act, 1986

(b)any contract of management between the shipowner and any director or person referred to in clause (a) holding office as such immediately before the issue of the notified order shall be deemed to have been terminated.