Section 26 in The Mumbai Port Trust (Pension Fund) Regulations, 2004
26. Jurisdiction: This Deed and any variation thereto shall be governed by the Laws of India and the Trust Fund hereof shall always be located in India.
In Witness where of the Parties to this Deed have set their Respective Hands, Signed, Sealed and Executed this Deed on the Day, Month and in the Year First herein above Mentioned in the Presence of :Signed, Sealed and DeliveredBy and on behalf of BoardShri V.S. Khadkikar, Manager (SOM), Mumbai Port TrustPursuant to Board Resolution No. 5 dated 13.1.2004In presence of
