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[Cites 0, Cited by 0] [Section 3(4)] [Section 3] [Entire Act]

State of West Bengal - Subsection

Section 3(4)(b) in The West Bengal Maritime Board Act, 2000

(b)one member shall be appointed from amongst the persons who, in the opinion of the State Government, have experience of, and have shown capacity in, matters relating to ports, shipping, maritime affairs or commerce or industry or finance or in the administration of such matters,