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[Cites 0, Cited by 0] [Section 133(2)] [Section 133] [Entire Act]

Union of India - Subsection

Section 133(2)(b) in The Major Port Trusts Act, 1963

(b)every Commissioner of the port of Calcutta holding office as such immediately before the application of this Act to that port shall be deemed to have been appointed or elected as a Trustee under the provisions of this Act and shall continue to hold such office after such application until a Board of Trustees in respect of that port is constituted under the provisions of this Act;