(1) This Act may be called the Calcutta Port (Pilotage) Act, 1948. (2) It shall come into force on such date 1 as the Central Government may, by notification in the Official Gazette, appoint in this behalf.Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.