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

Bengal Presidency - Subsection

Section 6(1) in Calcutta Port Act, 1890

(1)of the thirteen elected Commissioners one shall be elected by the Municipal Corporation of the City of Calcutta, one shall be elected by the Howrah Municipality and the remaining by such State 2 or local bodies representing commercial interests as the Central Government may, from time to time, by notification in the Official Gazette, specify, and such notification may also specify the number of Commissioners that each of such bodies may elect.