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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of West Bengal - Subsection

Section 40(2) in The West Bengal Maritime Board Act, 2000

(2)Save as otherwise provided in sub-section (3), no person shall be entitled to claim compensation for any injury, damage or loss caused, or alleged to have been caused, by an order made under sub-section (1).