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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of West Bengal - Subsection

Section 42(2) in The West Bengal Mining Settlements (Health And Welfare) Act, 1964

(2)Every Board shall furnish such statements, accounts, reports or copies of documents as may be called for from time to time by the Director of Health Services, West Bengal, or such other officer as the State Government may authorise in this behalf.