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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of West Bengal - Subsection

Section 27(2) in The West Bengal Maritime Board Act, 2000

(2)The order of the State Government under sub-section (1) to cancel or to modify the fates shall be published by the State Government in the Official Gazette and, on such publication, shall have effect from the date mentioned in the said order.