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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(3) in The Orissa Port Trust Act, 1962

(3)Where an Organisation fails to elect a trustee for filling up the vacancy referred to in Sub-section (2) within the period specified therein Government shall have the power to fill up such vacancy by appointing a trustee according as they deem fit and on such appointment the trustee shall be deemed to be an elected trustee under Clause (b) of Sub-section (1) of Section 4.