Section 33(1)(c) in The Inland Waterways Authority Of India Act, 1985

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Union of India - Subsection

Section 33(1)(c) in The Inland Waterways Authority Of India Act, 1985

(c)that circumstances exist which render it necessary in the public interest so to do, the Central Government may, by notification in the Official Gazette, supersede the Authority for such period, not exceeding six months, as may be specified in the notification:

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Union of India - Subsection

Section 33(1)(c) in The Inland Waterways Authority Of India Act, 1985