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[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

State of West Bengal - Subsection

Section 25(1)(b) in The West Bengal Mining Settlements (Health And Welfare) Act, 1964

(b)all sums paid to the Board out of the Consolidated Fund of the State by the State Government and all sums borrowed by the Board under the Local Authorities Loans Act, 1914, for the purpose of carrying out the provisions of this Act;