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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(3) in The West Bengal Maritime Board Act, 2000

(3)Any vacancy in the office of a member appointed under clause (a) of subsection (4) of section 3 shall be filled as early as possible after the occurrence of such vacancy by appointment of a member under the said clause.