Section 2(12A) in The West Bengal Housing Board Act, 1972
(12A)[ "new joint sector company" means a joint sector company formed and registered on or after the date of coming into force of the West Bengal Housing Board (Amendment) Act, 1993;] [Clauses (5A), (6A), (6B), (8A) and (12A) inserted by W.B. Act 14 of 1993.]
