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[Cites 0, Cited by 0] [Section 32(3)] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(3)(b) in The Land Ports Authority of India Act, 2010

(b)reconstitute the Authority by fresh appointment and in such case the members who vacated their offices under clause (a) of sub-section (2) shall not be deemed disqualified for appointment: