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[Cites 0, Cited by 0] [Section 38(3)] [Section 38] [Entire Act]

Bengal Presidency - Subsection

Section 38(3)(b) in Calcutta Port Act, 1890

(b)reconstitute the Commissioners by fresh appointment and fresh election, and in such case any persons who vacated their offices under clause (a) of sub-section (2) shall not be deemed disqualified for appointment or election, as the case may be; or